Section 12 in The Board and Court of Examiners of Homoeopathic and Biochemic Systems of Medicines Rules, 1965
12. Amendments to motions shall be seconded.
- After a motion is moved and seconded, amendments, if any, to the motion admitted under rule 7 or allowed under rule 8 may be moved in their serial order. Every amendment shall be seconded and if not seconded, shall be deemed to have been withdrawn.
