Section 16 in Bye-Laws of the Tamil Nadu Medical Council
16.
When a motion is under debate, no further proposal shall be received except one of the following: -(i)An amendment, namely, "That the motion be amended as follows....."(ii)The postponement of the question, namely, "That the consideration on the motion be postponed".(iii)The adjournment of the debate, namely, "That the debate on motion be now adjourned".(iv)The adjournment of the Council, namely, "That the Council do now adjourn."(v)The closer of the debate, namely, "That the Council do now proceed to vote on the motion."
