Section 16(4) in Management of the Property of the State Council and the Maintenance and Audit of Its Accounts
(4)The move of an original motion, if permitted by the President, Treasury Office remover of any amendment, shall be entitled to a right of final reply: no other member shall speak more than once to any debate except, with the permission of the President for the purposes of making a personal explanation or of putting question to the member than addressing the State 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 also that a member who has spoken on a motion, may speak again on an amendment subsequently moved to the motion.
