(1)The President of a meeting (hereinafter referred to as the President) shall preserved and shall decide all points of order arising at or in connection with meetings. The decision of the President on any point of order shall, save as otherwise expressly provided in this Act, be final.(2)Any Councillor may, at any time, submit a point of order for the decision of the President but in doing so shall confine himself to stating and explaining the point.(3)The President, after having called the attention of the Councillors to the conduct of a member, who persists in irrelevance or tedious repetition, either of his own argument or arguments used by other Councillors in debate shall direct him to discontinue his speech.(4)The President may direct any member, whose conduct in his opinion grossly disordered, to withdraw immediately from the meetings and any Councillor so ordered to withdraw shall do so forthwith and shall absent himself for the remainder of the days meeting.(5)The President may in the case of grave disorder arising in meeting suspend its sitting for a time to be name him.
