Section 39(3) in The Orissa Dental Council Rules, 1969
(3)When a motion has been thus stated, it may be discussed as a question to be resolved either in the affirmative or in the negative or any member may subject to Rules 40 and 41 move an amendment to the motion:Provided that the President shall not allow an amendment to be moved which if it had been a substantive motion would have been inadmissible under these rules.
