32. Statute 31. Point of order. - Any member shall call the Chairman's attention to a point of order even whilst another member is speaking. But, he shall confine himself to a statement of the point of order and shall not make a speech on such point of order.
No point of order can be raised while the Chairman is taking the votes on a question or taking a poll, except with his permission and only on a matter arising out of or during the vote or poll. The Chairman may deal with the matter immediately, or when the vote or the poll is completed.
