Section 22 in Central Council of Homoeopathy (General) Regulations, 2018
22. Amendments to motion.
(1)When an amendment to any motion is moved and seconded or when two or more such amendments are moved and seconded, the President shall, before taking the sense of the Central Council thereon state or read to the said 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.
