Section 29 in The M.P. State Dental Council Rules, 1969
29. Power of the President in respect of movement of the motion.
(1)When motions identical in purport stand in the names of two or more members the President shall decide whose motion shall be moved and the other motion or motions shall thereupon be deemed to be withdrawn.(2)Every motion or amendment shall be seconded and if not seconded shall be deemed to have been withdrawn.(3)When a motion has been seconded, it shall be read out by the President.(4)When a motion has been thus read out, it may be discussed as a question to be resolved either in the affirmative or in the negative or any member may, subject to sub-rule 30 (1) and 30 (4) move an amendment to the motion:Provided that the President shall not allow an amendment to be moved which if it had been a substantive motion would have been inadmissible under rule 25 (6).
