Section 18(1) in The Maharashtra Council of Indian Medicine Rules, 1961
(1)When an amendment to any motion is moved or when two or more such amendments are moved the presiding authority shall before taking the sense of the [Council] [Substituted by G.N. of 21.3.1985.] thereon, state or read to the [Council] [Substituted by G.N. of 21.3.1985.], the terms of the original motion and the amendment or amendment proposed.
