Section 42(1) in The Orissa Dental Council Rules, 1969
(1)When a motion or amendment is under debate, no proposal with reference thereto shall be made other than -(a)an amendment of the motion or amendment, as the case may be, as prescribed in Rule 40;(b)a motion for the adjournment of the debate on the motion of amendment either to a specified date and hour or sine die;(c)a motion for the closure, namely a motion that the question be now put;(d)a motion that the State Council instead of proceeding to deal with the motion do pass to the next item on the programme of business:Provided that no such motion or amendment shall be moved so as to interrupt a speech :Provided also that no motion of the nature referred to in Clause (b), (c), or (d) shall be moved or seconded by a member who has already spoken on the question before the meeting :Provided further that a motion referred to in Clauses (c) and (d) above will be moved without any speech.
