Section 13(3) in The Indian Nursing Council Regulations
(3)When a motion has been thus stated, it may be discussed as a question to be resolved either in the affirmative or in the negative or any member may, subject to Regulations 14 and 15, move an amendment to the motion;Provided that President shall not allow an amendment to be moved which if it had been a substantive motion would have been inadmissible under Regulation 5.
