(1)Every motion or any amendment thereof shall be received in writing and then duly moved. Every motion shall be seconded and until seconded, no debate thereon shall take place nor shall it be put to vote. No amendment which merely negatives the original motion shall be allowed.(2)Any motion or amendment may be withdrawn by its proposer with the consent of the Board.(3)An amendment to an amendment may be moved at any stage of the debate.(4)On the conclusion of the debate, in the event of there being several amendments to an amendment the presiding authority shall put the last amendment to vote first and after it is negatived, the next preceding amendment shall be put to vote and so on until all the amendments are disposed of. The original motion or the amended motion as the case may be, shall then be put to vote.(5)When any motion or amendment involves many points, the presiding authority may divide it and put each point to vote separately.(6)When a motion or amendment has been put to vote and declared by the presiding authority as carried no further proposals for amending the motion or amendment shall be entertained.
