Section 15 in Rajasthan Muslim Wakf Regulations, 1964
15. Point of order.
(1)Any member may at any time in the course of discussion, draw the attention of the Chairman to a point of order.(2)If the point of order is raised by a member while another member is addressing the meeting, the later shall forthwith resume his seat until the Chairman whose decision shall be final as given in his ruling.(3)A point or order can be raised by a member at any moment of a meeting when-(a)anything is done or proposed to be done contrary to the provisions of the Act, rules or regulations relating to the conduct and procedure at a meeting; or(b)any private conversion is held during a meeting; or(c)a member misbehaves or casts or uses intemperate language.
