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State of Maharashtra - Section

Section 10 in The Board and Court of Examiners of Homoeopathic and Biochemic Systems of Medicines Rules, 1965

10. Motions identical in purport.

(1)When motions identical in purport stand in the names of two or more members they shall be arranged by the Registrar in the order in which the notices in respect of such motions under sub-rule (1) of rule 6 were received by him, and the member whose notices stands first in the order of priority shall be called upon to move his motion. If such member moves his motion other motion or motion identical in purport shall not be moved.
(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so called upon to move his motion is absent, or does not wish to move the same, his motion shall be deemed to have been withdrawn and the member whose name appears next in the order of priority, shall be called upon to move his motion and the same procedure shall be followed, if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.