Section 47 in Gujarat State Council for Physiotherapy Rules, 2013
47. Procedure regarding amendments.
(1)When an amendment to any motion is moved or when two or more such amendments are moved, the Presiding Authority shall, before ascertaining the decision of the Council thereon, read to the Council the terms of the original motion and the amendment or the amendments proposed.(2)An amendment to a motion shall be put to the vote first.(3)If there be more than one amendment to a motion, the Presiding Authority shall decide in what order they shall be taken.
