Section 14 in The M.P. Homoeopathy Council (General) Rules, 1976
14.
(1)Every item on the agenda shall be moved at the meeting by the resident or by the member in whose name it is shown in the agenda.(2)After the motion has been moved any member may move an amendment to the motion.(3)Every motion or amendment moved by a member shall be seconded and if not seconded shall deemed to have been withdrawn. Any motion or amendment moved by President shall not need to be seconded.(4)When a motion or an amendment has been seconded it shall be stated from the chair.(5)When a motion or an amendment has thus been stated, it may be discussed as a question to be resolved either in the affirmation or in the negative.(6)A motion or an amendment which has been moved shall not be withdrawn save with the leave of the Council or the Committee, as the case may be, which shall not be deemed to be granted if any member expresses dissent to the grant of such leave.
