29. When the amendment is under debate, no further proposal shall be received except one of the following:
(a)The adjournment of the debate on the amendment, namely, "that the debate on the amendment, be now adjourned".(b)The adjournment of the Council, namely, "that the Council be now adjourned".(c)The closure of the debate on the amendment, namely, "that the Council do now proceed to vote on the amendment".
