Section 38 in The M.P. State Dental Council Rules, 1969
38. Amendment in the terms of original motion.
(1)When an amendment of any motion is moved and seconded or when two or more such amendments are moved and seconded, the President, shall before taking the votes of the Council thereon state or read to the Council the terms of the original motion and of the amendment or amendments proposed.(2)An amendment to a motion shall be put to the vote first.(3)If there be more than one amendment to a motion the President shall decide in what order they shall be taken.
