Section 22 in The Medical Council Of India Regulations, 2000
22. Voting on amendment to motion .-(1) An amendment to a motion shall be put to vote.
(2)If there are more amendments than one to a motion the President shall decide the order in which they shall be taken up.(3)Voting shall ordinarily be by show of hands, but it may be by ballots in case a demand to that effect is made by not less than three members:(4)The result of the votes shall be announced by the President.(5)In the event of equality of votes, the President shall have casting vote.
