Section 35 in Gujarat State Council for Physiotherapy Rules, 2013
35. Method of moving motions.
(1)All motions and amendments moved by a member shall be in writing and signed by that member. Every motions or amendments shall be seconded and if not seconded, shall be deemed to have failed.(2)When a motion is admitted, it may be discussed as question to be resolved either in the affirmative or in negative. Any member may, subject to Rules 36 and 37, move an amendment to the motion.(3)The Presiding Authority may not allow an amendment to be moved which, were a substantive motion, would have been in-admissible under these rules.
