Section 6(2) in The Bihar Development of Homeopathic System of Medicine (Conduct of Business and Maintenance of Correct Minutes of the Meetings of the Board) Rules, 1954
(2)The President shall disallow any motion which, in his opinion, is inadmissible under sub-rule (1):Provided that if a motion can be rendered admissible by amendment the President may, instead of disallowing the motion, admit it in an amended form.
