Section 8 in The Maharashtra Council of Indian Medicine Rules, 1961
8. Discretionary power of presiding authority to allow motions or amendments without notice.
- Notwithstanding anything contained in rules 6 and 7, the presiding authority may in his discretion allow any member to move at a meeting-(a)any motion which in the opinion of the presiding authority is of an urgent nature and of which no notice has been given or the notice given has not reached the Registrar in time for inclusion in the agenda under rule 6:(b)any amendment to a motion which in the opinion of the presiding authority is of an urgent nature and of which no notice has been given or the notice given was received so late that the Registrar was unable to make a available to the members copies of the amendment:Provided that, such motion or amendment is not inadmissible under sub-rule (2) of rule 6 or sub-rule (2) of rule 7, as the case may be.
