Section 18(1) in The Board and Court of Examiners of Homoeopathic and Biochemic Systems of Medicines Rules, 1965
(1)When a motion has been moved and seconded, or when two or more such amendments are moved, the presiding authority shall, before taking the sense of the Board or the Court thereon, state or read to the Board or, as the case may be, the Court, the terms of the original motion and the amendment or amendments proposed.
