Section 40 in Laws of the Bharathidasan University
40. Right to make speeches. - No member can speak to a question more than once except where the mover has the right of reply as provided for in Statute 42. A member who has spoken on a motion and resumed his seat cannot subsequently rise to or second an amendment to the same motion. A member who has moved or seconded an amendment cannot speak again on the original motion after the amendment has been disposed of.
A member who has moved or seconded an original motion, or spoken on it or moved or seconded an amendment thereto cannot subsequently move or second another amendment to the same motion, or move or second a motion during the debate on the same motion. He may, however, speak on those new motions, when proposed by another member.
