Section 13(3) in Rajasthan Para-medical Council Regulations, 2014
(3)When a motion has been thus stated, it may be discussed as a question to be resolved either in the affirmative or in the negative or any member may, subject to regulations 14 and 15, move an amendment to the motion:Provided that President shall not allow an amendment to be moved which if it had been a substantive motion and would have been in-admissible under regulations 5.
