Section 14 in The Bihar Development of Homeopathic System of Medicine (Conduct of Business and Maintenance of Correct Minutes of the Meetings of the Board) Rules, 1954
14.
(1)When any motion or amendment is under debate no proposal with reference thereto shall be made other than-(a)an amendment of the motion or of the amendment, as the case may be;(b)a proposal for the adjournment of both, either to a specified time or sine die;(c)a motion for the closure, namely, a motion that the question be now put.(2)Unless the President is of opinion that a motion is an abuse of the Rules or an infringement of the right of reasonable debate, he shall forthwith put a motion that the question be now put, and if that motion is carried, the substantive motion or amendment under debate shall be put forthwith:Provided that the President shall allow the mover of the substantive motion to exercise his right of reply before the substantive motion under debate is put.
