Section 38(1) in Gujarat State Council for Physiotherapy Rules, 2013
(1)When a motion or amendment is under debate no proposal with reference there to shall be made other than-(a)an amendment of motion or of the amendment, as the case may be;(b)a motion for the adjournment of the debate on the motion or amendment or both either to a specified date and hour or sine die;(c)a motion for the closure of the debate, namely that the Council do now proceed to vote on the motion;(d)a motion that the Council instead of proceeding to deal with the motion should pass to the next item on the program of business:(e)a motion that the Council be now adjournedProvided that no such motion or amendment shall be moved so as to interrupt a speech:Provided further that no motion of the nature referred to in clause (b), (c), (d) or (e) shall be moved or seconded by member, who has already taken part in the debate:Provided also that a motion referred to in clause (c), (d) or (e) shall be moved without speech.
