Section 17 in The Medical Council Of India Regulations, 2000
17. Debate .-(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 of the amendment as the case may be, as proposed in regulation 13;(b)a motion for the adjournment of the debate on the motion or 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 Council instead of proceeding to deal with the motion do pass to the next item on the programme of business:Provided that no motion of the nature referred to in clauses (b), (c) and (d) shall be moved or seconded by a member who has already spoken to the question then before the meeting:Provided further that a motion referred to in clauses (c) and (d) shall be moved without any speech.(2)It shall be the discretion of the President to accept or refuse a proposal of the nature referred to in clause (b) of the sub-regulation (1).(3)Upon accepting the closure motion, the President shall put the substantive motion or amendment to vote after allowing the mover the right to reply.
