Section 14 in The Maharashtra Council of Indian Medicine Rules, 1961
14. Adjournment of business and closure.
(1)When any motion or amendment is under debate no proposal with reference thereto shall be made other than(a)an amendment of the motion or of the amendment, as the case may be;(b)a proposal for the adjournment of the debate on the motion or amendment or both either to a specified time or sine die;(c)a motion for the closure, namely, a motion that the question be now put.(2)[ Unless the presiding authority is of opinion that a proposal of the nature referred to in clause (b) of sub-rule (1) is such as if allowed to be moved, will infringe the right of a reasonable debate or is made for the purpose of securing the adjournment of the meeting, he shall without further debate, put it to the [Council] [Substituted by G.N. of 21.3.1985.].(3)Unless the presiding authority is of opinion that a motion for the closure is an abuse of the right of reasonable debate, he shall forthwith put a motion. that the question be now put and if that motion is carried the substantive motion or amendment under debate shall be put forthwith ;Provided that, the presiding authority shall allow the mover of the substantive motion to exercise his right of reply before the substantive motion under debate is put.
