Section 16(2) in Management of the Property of the State Council and the Maintenance and Audit of Its Accounts
(2)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 or an amendment may with the permission of the President confine himself to according the motion or amendment, as the case may be, and speak there at any subsequent stage of the debate.
