Section 18 in The Board and Court of Examiners of Homoeopathic and Biochemic Systems of Medicines Rules, 1965
18. Putting the question, order of amendments and motion.
(1)When a motion has been moved and seconded, or when two or more such amendments are moved, the presiding authority shall, before taking the sense of the Board or the Court thereon, state or read to the Board or, as the case may be, the Court, the terms of the original motion and the amendment or amendments proposed.(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.]
