Section 27 in The State Pharmacy Council Rules, 1951
27.
When a motion has been moved and seconded, members other than the mover and the seconder may speak on the motion in such order as the President may direct :Provided that the seconder of a motion of an amendment may with the permission of the President confine himself to seconding the motion or amendment as the case may be and speak thereon at any subsequent stage of the debate.
