Section 12 in The Medical Council Of India Regulations, 2000
12. Conduct of business .-(1) Every matter raised by a member shall be determined on a motion moved by the member duly seconded and put to the Council by the President.
(2)When a motion has been moved and seconded and put to the Council by the President, it may be discussed as a question to be resolved either in the affirmative or in the negative or any member may, subject to sub-regulations (2) and (3) of regulation 15, 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 sub-regulation (1) of regulation 8.(3)Any motion or amendment standing in the name of a member who is absent from the meeting may be brought forward by another member with the permission of the President.
