Section 19(1) in Central Council of Homoeopathy (General) Regulations, 2018
(1)The mover of an original motion, and if permitted by the President, the mover of any amendment, shall be entitled to a right of final reply, and no other member shall speak more than once to any debate except with permission of the President, for the purpose of making a personal explanation or of putting a question to the member than addressing the Central Council:Provided that any member at any stage of the debate may rise to a point of order, but no speech shall be allowed on that point:Provided further that a member who has spoken on a motion may speak again on the amendment subsequently moved to the motion.
