Section 36 in Rajasthan State Dental Council Rules, 2008
36. Discussion on the motion under the direction of the President.
- When a motion has been moved and Seconded, member other than the mover and the Seconder may speak on the motion in such orders as the President may direct:Provided that the Seconder of a motion or of an amendment may, with the permission of the President, confine himself to seconder the motion or amendment, as the case may be and speak thereon at any subsequent stage of the debate.
