Section 21(1) in Pharmacy Council of India Regulations, 1952
(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 ; no other member shall speak more than once in any debate except, with the permission of the President, for the purpose of making a personal explanation or of putting a question to the member then addressing the 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 an amendment to the motion subsequently moved.
