Section 19 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
19.
(1)When an amendment to any motion is moved or when two or more such amendments are moved, the President shall before taking the sense of the Board thereon state or read to the Board the terms of the original motion and the amendment or amendments proposed.(2)The President shall decide the order in which amendments which may have been moved to a motion shall be put. As a rule all the amendments shall be put to vote first and then the motion itself.
