Section 18 in The Maharashtra Council of Indian Medicine Rules, 1961
18. Putting the question, order of amendment and motion.
(1)When an amendment to any motion is moved or when two or more such amendments are moved the presiding authority shall before taking the sense of the [Council] [Substituted by G.N. of 21.3.1985.] thereon, state or read to the [Council] [Substituted by G.N. of 21.3.1985.], the terms of the original motion and the amendment or amendment proposed.(2)[ The presiding authority shall put to vote the original motion and the amendments, if any, in such order as that authority deems fit;Provided that, where any amendment is carried, the motion shall be put to vote in the amended form.] [Substituted by G.N. of 4.4.1964.]
