Section 39 in The Orissa Dental Council Rules, 1969
39.
(1)Every motion or amendment shall be seconded and if not seconded shall be deemed to have been withdrawn.(2)When a motion has been seconded it shall be stated from the Chair.(3)When a motion has been thus stated, it may be discussed as a question to be resolved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 affirmative or in the negative or any member may subject to Rules 40 and 41 move an amendment to the motion:Provided that the President shall not allow an amendment to be moved which if it had been a substantive motion would have been inadmissible under these rules.
