The President of the meeting may for reasons to be recorded in writing and entered in the minutes of the proceedings-(a)rule that a motion or amendment is illegal or out of order, and(b)make such alterations in a motion or amendment as shall in his opinion render it legal and in order,And may in case of (a) refuse to Put the motion or amendment to the meeting and in the case of (b) refuse to put the motion or amendment to the meeting unless and until the proposer and the seconder accept and sign the alterations made and the decision of the President shall be final.
