Section 29(4) in The M.P. State Dental Council Rules, 1969
(4)When a motion has been thus read out, it may be discussed as a question to be resolved either in the affirmative or in the negative or any member may, subject to sub-rule 30 (1) and 30 (4) move an amendment to the motion:Provided that the President shall not allow an amendment to be moved which if it had been a substantive motion would have been inadmissible under rule 25 (6).
