Section 12 in The Bihar Development of Homeopathic System of Medicine (Conduct of Business and Maintenance of Correct Minutes of the Meetings of the Board) Rules, 1954
12.
(1)An amendment must be relevant to and within the scope of the motion to which it is proposed.(2)An amendment shall not be moved which has merely the effect of a negative vote.(3)The President may refuse to put an amendment which is, in his opinion frivolous.
