Section 20 in Rajasthan Muslim Wakf Regulations, 1964
20. Amendments.
(1)The amendments to a motion-(a)shall be in writing in the affirmative and not in negative of the original motion and shall be in Form V;(b)will be relevant to the subject matter of the original motion;(c)will not be in conflict with any motion or amendment already adopted.(2)In case of several amendments, the Chairman will decide the order in which they shall be put to the meeting and will be taken up in the order they were proposed.(3)In case of an amendment to an amendment it will be first put to the meeting and will be discussed.(4)The amendment to an amendment, as the case may be, shall be voted upon and in case it is lost, the discussion on the original amendment shall be resumed and if carried, the original motion shall accordingly be amended.(5)The Chairman shall have the right to accept or reject an amendment. If the amendment is not relevant and material or is beyond the scope of the notice, it shall be rejected.(6)The amendment motion shall come before the meeting for discussion and will accordingly be put to vote.Constitution and functions of committees of the Board [under section 68(2)(c)]
