Section 70 in The Rules of Procedure and Conduct of Business in the Metropolitan Council of Delhi
70. Amendments.
(1)After a resolution has been moved, any member may, subject to the Rules relating to resolutions, move an amendment to the resolution.(2)If notice of such amendment has not been given one day previous to the day on which the resolution is moved, any member may object to the moving of the amendment and such objection shall prevail, unless the Chairman allows the amendment to be moved.(3)The Secretary shall, if time permits, make available to members from time to time lists of amendments of which notices have been received.
