Section 11 in The Bihar Development of Homeopathic System of Medicine (Conduct of Business and Maintenance of Correct Minutes of the Meetings of the Board) Rules, 1954
11.
After a motion has been moved, any Member may, subject to the provisions of Rules 14 and 15, move an amendment to the motion :Provided that the President shall not allow an amendment to be moved which, if it had been a substantive motion, would have been inadmissible under Rule 8.
