Section 6(13) in The Najafgarh Marketing Committee Bye-Laws, 2004
(13)After calling the attention of the meeting to the conduct of a member who persists in speaking or in arguing upon a matter which, in the opinion of the Chairman is irrelevant, or is repeating of his own arguments or the arguments used by the other members or is exceeding the time-limit allotted to him, the Chairman may direct the member concerned to discontinue his speech.
