Section 19 in Rajasthan Para-medical Council Regulations, 2014
19. Discussion by members.
(1)When a motion has been moved and seconded, members either than the mover and the seconder may speak on the motion in such order as the President may direct:Provided that the seconder of a motion or of an amendment may, with the permission of the President, confine himself /herself to seconding the motion or amendment, as the case may be, and speak thereon at any subsequent stage of the debate.(2)During the meeting, the President may, at any time, make any objections or suggestions or give information to elucidate any point to help the members in the discussion.(3)A member desiring to make any observations on the matter before the Council shall speak from his/her place, shall rise when he/she speaks, and shall address the President.(4)If at any time the President rises, any member speaking shall immediately resume his/her seat.(5)No member shall be heard except upon the business before the Council.(6)When an amendment to any motion is moved and seconded or when two or more such amendments are moved and seconded, the President shall, before taking the sense of the Council thereon, state or read to the Council the terms or the Original motion and of the amendment or amendments proposed.(7)An amendment to a motion shall be put to the vote first.(8)If there be more than one amendment to a motion, the President shall decide in what order they shall be taken.(9)When any motion involving several points has been discussed, it shall be in the discretion of the President to divide the motion and put each or any point separately to the vote, as he may think fit.(10)The President shall decide all points of order which may arise, and his decision shall be final.(11)If any question arises with reference to procedure in respect of a matter for which these regulations make no provisions, the President shall decide the same and his decision shall be final.(12)No person except members of the Council, Registrar and Council staff required for arrangements, will be allowed to remain in the meeting room. The President at any time may hold the meetings in camera.
