Section 14 in The Board and Court of Examiners of Homoeopathic and Biochemic Systems of Medicines Rules, 1965
14. Adjournment of business and closure.
(1)When any motion of amendment is under debate, no proposal with reference thereto shall be made other thana) an amendment of the motion or of the amendment, as the case may be;(b)a proposal for the adjournment of the debate on the motion or amendment or both either to a specified time or sine die;(c)a motion for the closure, namely, a motion that the question be now put.(2)Unless the presiding authority is of opinion, that a proposal of the nature referred to in clause (b) of sub-rule (1) is such as, if allowed to be moved will infringe the right of a reasonable debate or is made for the purpose of securing the adjournment of the meeting, he shall, without further debate, put it to the Board or the Court, as the case may be.(3)Unless the presiding authority is of opinion that a motion for the closure is an abuse of the right of reasonable debate, he shall forthwith put a motion that the question be now put and if that motion is carried, the substantive motion or amendment under debate shall be put forthwith:Provided that, the presiding authority shall allow the mover of the substantive motion to exercise his right of reply before the substantive motion under debate is put.
