Section 7(1) in The Maharashtra Council of Indian Medicine Rules, 1961
(1)Any member who desire to move an amendment to any motion included in the agenda shall send to the Registrar a notice in writing, of such amendment so as to reach the Registrar not less than two clear days before the date fixed for the meeting. All such notices shall be placed by the Registrar before the President, [* * * *] [Deleted by G.N dated 21-3-1985.] for deciding the admissibility of the amendments,
