Section 24 in The State Pharmacy Council Rules, 1951
24.
(1)When a motion or amendment is under debate, no proposal with reference thereto shall be made other than -(a)an amendment of the motion, as the case may be, as proposed in Rule 21.(b)a motion for the adjournment of the debate on the motion or amendment either to a specified date and hour or sine die.(c)a motion for the closure, namely, a motion that the question be now put.(d)a motion that the Council instead of proceeding to deal with the motion do pass to the next item on the programme of business.Provided that no such motion or amendment shall be moved so as to interrupt a speech.Provided also that no motion of the nature referred to in clauses (b), (c) and (d) shall be moved or seconded by a member who has already spoken to the question then before the meeting;Provided that a motion referred to in clauses (c) and (d) above shall be moved without speech.(2)It shall be in the discretion of the President to put or refuse to put to the Council a proposal of the nature referred to in clause (b) of sub- rule No. (1).(3)Unless the President is of opinion that a motion for closure is an abuse of the right of reasonable debate, he shall forthwith put a motion that the question be now put and if that motion is carried, the substantive motion or amendment under debate shall be put forthwith.Provided that the President may allow the mover of the substantive motion to exercise his right of reply before the substantive motion under debate is put.
