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State of Rajasthan - Section

Section 14 in Rajasthan Para-medical Council Regulations, 2014

14. Scope of amendments.

(1)An amendment shall be relevant to, and within the scope of, motion to which it is proposed.
(2)An amendment may not be moved which has merely the effect of a negative vote.
(3)The President may refuse to put an amendment which in his opinion is frivolous or not relevant to the motion.