Section 16(2) in The Bihar Development of Homeopathic System of Medicine (Conduct of Business and Maintenance of Correct Minutes of the Meetings of the Board) Rules, 1954
(2)No member other than the mover who shall be entitled to a right of final reply, shall speak more than once on any motion except with the permission of the President and for the purpose of making an explanation or putting a question to the Member addressing the Board :Provided that a Member who has spoken on a motion may speak again on an amendment subsequently moved to the motion.
