Section 14(1) 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
(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.
