Section 13(2) in Tamil Nadu Maritime Board (Procedure For Meeting of The Board and Its Committee) Regulations, 1997
(2)(i)When there are one or more amendment to a resolution, the Chairman shall first put to vote the amendment or amendments one by one.(ii)If all amendments are lost, the Chairman shall put the resolution to vote.(iii)If any amendment or amendments are carried, the Chairman shall put to vote the resolution incorporating the amendment or amendments which have been carried together.(iv)The Chairman may group together the amendments which are substantially the same.
