Section 13 in The Bihar Development of Homeopathic System of Medicine (Conduct of Business and Maintenance of Correct Minutes of the Meetings of the Board) Rules, 1954
13.
(1)If notice of an amendment has not been given two clear days before the date on which the motion is moved, any Member may object to the moving of the amendment and the objection shall prevail, unless the President allows the amendment to be moved.(2)The Registrar shall, if time permits, cause a copy of every amendment to be made available for the use of every Member.
