Section 12 in Central Council of Homoeopathy (General) Regulations, 2018
12. Motion to be seconded.
(1)Every motion or amendment shall be seconded and if not seconded shall be deemed to have been withdrawn.(2)When a motion has been seconded it shall be stated from the Chair.(3)When a motion has been thus stated, it may be discussed as a question to be resolved either in the affirmation or in the negative or any member may, subject to regulations 13 and 14, move an amendment to the motion:Provided that the President shall not allow an amendment to be moved which, if it has been a substantive motion, would have been inadmissible under regulation 5.
