Section 14(1) in The Board and Court of Examiners of Homoeopathic and Biochemic Systems of Medicines Rules, 1965
(1)When any motion of amendment is under debate, no proposal with reference thereto shall be made other thana) 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.
