The President of the meeting may for reasons to be recorded in writing and entered in the minutes of the proceedings -(i)rule that an amendment is not in order; and(ii)make such alterations in an amendment as shall in his opinion, render it to be in order and may in case (a) refuse to put the amendment to the meetings; and in case (b) refuse to put the amendment to the meeting unless and until the proposer and seconder accept and sign the alterations made.
