Section 17(1) in Rajasthan Para-medical Council Regulations, 2014
(1)When a motion or amendment is under debate, no proposal with references thereto shall be made other than, -(a)an amendment of the motion or of the amendment, as the case may be, as proposed in regulation 13;(b)a motion for the adjournment of the debate on the motion or amendment either to a specified date and hour or sine die;(c)a motion for the closure, namely a motion that the question be now put; and(d)a motion that the Council instead of proceeding to deal with the motion do pass to the next item on the programme of business.
