Section 20 in The M.P. Homoeopathy Council (General) Rules, 1976
20.
(1)When a motion or an amendment is under debate, no proposal with reference thereto shall be made other than :-(a)an amendment of the motion or of amendment as the case may be;(b)a motion for the adjournment of the debate on the motion or amendment either to a specific date or sine die;(c)a motion for the closure, namely a motion that the question be now put;(d)a motion that instead of proceeding to deal with the motion to pass to the next item of the agenda :Provided that no such motion or amendment shall be moved so as to interrupt a speech :Provided further that a motion referred to in clauses (c) and (d) above shall be moved without a speech.(2)Unless the President is of opinion that a motion for 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 President may allow the mover of the motion to exercise his right to reply before the motion under debate is put.
