Section 32 in The State Pharmacy Council Rules, 1951
32.
(1)When an amendment to any motion is moved and seconded (or when two or more amendments are moved and seconded) the President shall before taking the sense of the Council thereon, state or read to the Council the terms of the original motion and of the amendment or amendments proposed.(2)An amendment to a motion shall be put to the vote first.(3)If there be more than one amendment to a motion, the President shall decide in what order they shall be taken.
