Section 277 in The Rules of Procedure and Conduct of Business in Rajasthan Legislative Assembly, 1959
277. Order of speeches and right of reply.
(1)After the member who moves a motion has spoken other members may speak to the motion in such order as the Speaker may call upon them. If any member who is so called upon does not speak, he shall not be entitled, except with the permission of the Speaker, to speak to the motion at any later stage of the debate.(2)Except in the exercise of a right of reply or as otherwise provided by these rules, no member shall speak more than once to any motion except with the permission of the Speaker.(3)[ A member who has moved a motion may speak again by way of reply:Provided that nothing in this sub-rule shall be deemed to give any right of reply to the mover of an amendment to a Bill or a resolution save with the permission of the Speaker.] [Substituted by item 82, amending rules vide Notification S.O. 118, Published in Rajasthan Gazette Extraordinary, Part IV-C(II), dated 1-9-1981 page 295 (1) 46.]
