Section 46 in General Statutes of the Dr. M.G.R. Medical University
46. Not more than one resolution and one amendment; thereto shall be placed before a meeting at the same time.
If an amendment be negatived, any other amendments to the original motion may then be moved. If an amendment be carried, the motion as amended shall be stated from the Chair and may then be debated as a substantive motion to which the further amendments, if any, to the original motion may be moved, and such further amendments shall be disposed of in the same manner as the previous amendment.
