Section 42 in The Orissa Dental Council Rules, 1969
42.
(1)When a motion or amendment is under debate, no proposal with reference thereto shall be made other than -(a)an amendment of the motion or amendment, as the case may be, as prescribed in Rule 40;(b)a motion for the adjournment of the debate on the motion of amendment either to a specified date and hour or sine die;(c)a motion for the closure, namely a motion that the question be now put;(d)a motion that the State Council instead of proceeding to deal with the motion do pass to the next item on the programme of business:Provided that no such motion or amendment shall be moved so as to interrupt a speech :Provided also that no motion of the nature referred to in Clause (b), (c), or (d) shall be moved or seconded by a member who has already spoken on the question before the meeting :Provided further that a motion referred to in Clauses (c) and (d) above will be moved without any speech.(2)It shall be in the discretion of the President to put or refuse to put to the Council a proposal of the nature referred to in Clause (b) of Sub-rule (1).(3)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 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 substantive motion to exercise his right of reply before the substantive motion under debate is put.
