Section 25 in Central Council of Homoeopathy (General) Regulations, 2018
25. President to decided points of orders.
(1)The President shall decide all points of order which may arise, and his decision shall be final.(2)If any question arises with reference to procedure in respect of a matter for which these regulations make no provision, the President shall decide the same and his decision shall be final.(3)The President shall direct any business, which it may be necessary for the Central Council or the Executive Committee to discuss and decide, to be transacted by circulation among the members of the said Council or the Executive Committee:Provided that if ten members of the Central Council or three members of the Executive Committee, as the case may be, desire that any particular subject shall be decided at a meeting instead of by circulation, it shall be placed before a meeting of the Central Council or the Executive Committee.(4)Any resolution or business which is circulated as stated above and approved by a majority of the members signing, shall be binding as a resolution adopted, as if, in a meeting of the Central Council or the Executive Committee.
