Section 16(1) in The Board and Court of Examiners of Homoeopathic and Biochemic Systems of Medicines Rules, 1965
(1)A member desiring to make any observations on any matter before the Board or the Court shall rise in his seat, and, if called upon by the presiding authority address his remarks to that authority. If he is not called upon by that authority, he shall resume his seat:Provided that, a member disabled by sickness or infirmity may be permitted to address the meeting sitting.
