Section 18(2) in The Board and Court of Examiners of Homoeopathic and Biochemic Systems of Medicines Rules, 1965
(2)[ The presiding authority shall first put to vote the amendment or amendments, if any, to a motion in such order as it deems fit and then the motion in its original form if no amendment thereto is carried and in an amended form, if any amendment or amendments thereto are carried.] [Substituted by G. N. of 2.5.1968.]
