Section 15 in The Maharashtra Council of Indian Medicine Rules, 1961
15. Right of speech and reply and duration of speech.
(1)When a motion has been moved and seconded members other than the mover and seconder may speak on the motion in each order as the presiding authority may direct;Provided that, the seconder may, with the permission of the presiding authority confine himself to seconding the motion and speak thereon at may subsequent stage of the debate before the final reply.(2)No member, other than the mover who shall be entitled to a final right of reply, shall speak more than once on any motion except with the permission of the presiding authority and for the purpose of making an explanation or putting a question to the member addressing the [Council] [Substituted by G.N. of 21.3.1985.];Provided that a member who has the spoken on a motion may speak again on an amendment subsequently moved to the motion.(3)No member shall, save with the permission of the presiding authority, speak for more than ten minutes;Provided that, the mover of a motion when moving the same may speak for twenty minutes.(4)A speech shall be strictly relevant and confined to the subject-matter of motion on which it is made.
