Section 13 in Rajasthan Para-medical Council Regulations, 2014
13. Motions.
(1)Every motion or amendment shall be seconded and if not seconded shall deemed to have been withdrawn.(2)When a motion has been seconded, it shall be stated from the Chair.(3)When a motion has been thus stated, it may be discussed as a question to be resolved either in the affirmative or in the negative or any member may, subject to regulations 14 and 15, move an amendment to the motion:Provided that President shall not allow an amendment to be moved which if it had been a substantive motion and would have been in-admissible under regulations 5.
