Section 10(2) in The Board and Court of Examiners of Homoeopathic and Biochemic Systems of Medicines Rules, 1965
(2)When any member so called upon to move his motion is absent, or does not wish to move the same, his motion shall be deemed to have been withdrawn and the member whose name appears next in the order of priority, shall be called upon to move his motion and the same procedure shall be followed, if necessary, till the last member in the order of priority is called upon to move his motion.
