Section 50 in The Orissa Dental Council Rules, 1969
50.
(1)When an amendment to any motion is moved and seconded (or when two or more amendments are moved and seconded) the President shall, before taking the sense,of the State Council thereon state or read to the Council the terms of the original motion and of the amendment or amendments proposed.(2)An amendment to a motion shall be put to the vote first.(3)If there be more than one amendment to a motion, the President shall decide in what order they shall be taken up.
