Section 12(3) in Central Council of Homoeopathy (General) Regulations, 2018
(3)When a motion has been thus stated, it may be discussed as a question to be resolved either in the affirmation or in the negative or any member may, subject to regulations 13 and 14, move an amendment to the motion:Provided that the President shall not allow an amendment to be moved which, if it has been a substantive motion, would have been inadmissible under regulation 5.
