Section 12 in Orissa Municipal Corporation (Procedure and Conduct of Business) Rules, 2003
12. Motions and amendments.
(1)After a motion has been duly moved and seconded by a Corporator an amendment may be moved at any stage of the debate thereon.(2)Every amendment shall be so worded as to be capable of making an intelligible sentence either alone or in its proper place in an original motion, as the case may be.(3)An amendment shall not be moved which has merely the affect of a negative vote.(4)A motion or amendment duly moved and seconded shall not be withdrawn without the consent of the majority of the Corporators present at the meeting.(5)The President of the meeting may for reasons to be recorded in writing in the minutes of the proceedings-(i)Decide that an amendment is not in order; and(ii)Make such alternations to an amendment as may in his opinion, render it to be in order, and may refuse to put the amendment in the meeting unless and until the proposer and seconder accept and sign the alterations made.(6)The decision of the President of the meeting shall be final.(7)When a motion or an amendment thereto has been moved by the President and duly passed, no further motions for amending the original motion or amendment thereto shall be entertained.(8)On the discussion being concluded, in the event of several amendments having been proposed, the President of the meeting shall put the amendments to the vote in the order, which he considers most convenient.(9)Votes shall be taken by raising of hands or pressing of the buttons.(10)Every motion or amendment thereto duly moved and seconded and pressed to a division, shall be recorded in full in the proceedings, together with the number and names of voters for and against the same.(11)Every motion or amendment thereto duly moved shall be seconded and if not seconded immediately after being moved no debate shall take place thereon nor shall it be put to the meeting and no entry thereof shall be made in the minutes.(12)When motion or amendment is put to the vote, the President of the meeting shall record against it, first the names of members voting for it and then the names of those voting against it.(13)Voting by proxy is prohibited and no Corporator may cast his vote on any motion or amendment unless he is present in person at the time when it is put to the vote.
