Section 6 in The Board and Court of Examiners of Homoeopathic and Biochemic Systems of Medicines Rules, 1965
6. Motions for insertion in agenda.
(1)Notice of any motion to be inserted in the agenda for an ordinary meeting of the Board or the Court shall be in writing, shall be signed by the member giving it and by another member who is willing to second the motion and shall be sent, so as to reach the Registrar not less than twenty days before the date fixed for the meeting. All such notices shall be placed by the Registrar before the President or, as the case may be, the Chairman for deciding the admissibility of the motions.(2)A motion shall not be admissible -(a)if the notice thereof has not been signed by the proposer and the seconder; or(b)if the matter to which it relates is not within the scope of the functions of the Board or the Court, as the case may be, or(c)if it raises substantially the same question as a motion or amendment which has been moved and either decided or withdrawn with the leave of the Board or the Court, as the case may be, within a period if six months immediately before the date of the meeting at which it is proposed to move the new motion; or(d)unless it is clearly and precisely expressed and raises substantially only one definite issue; or(e)if it contains arguments, inferences, ironical expressions or defamatory statements.(3)The [President] [Substituted by G. N. of 2.5.1968.] or as the case may be, the Chairman shall disallow any motion which in his opinion is inadmissible under sub-rule (2);Provided that, if a motion can be rendered admissible by an amendment the [President] [Substituted by G. N. of 2.5.1968.] or as the case may be, Chairman may admit the motion in an amended form.(4)When the President or the Chairman disallows or amends a motion, the Registrar shall inform the member, who gave notice of the motion, of the order of disallowance or, as the case may be, of the form in which the motion has been admitted.
