Section 32 in U.P. Zila Panchayats (Conduct of Proceedings) Rules, 1962
32. Manner of putting resolution and amendment to vote.
- After the debate on any resolution or amendment is concluded, the Adhyaksha shall put the same to vote. Where any amendment or amendments have been duly moved to any resolution, the amendments shall be put to vote in the reverse order in which they have been moved as against the original resolution, that is to say, the resolution and the last amendment shall be put to the meeting first. Whichever of those two is carried shall then become the substantive resolution which again shall be placed before the meeting as against the last but one amendment and so on :Provided that where an amendment has by virtue of any amendment on which votes have yet to be taken been rendered inconsistent or incongruous, such amendment shall not be put before the meeting and shall be ignored.
