Section 62 in General Statutes of the Dr. M.G.R. Medical University
62. Statute - Condition for right of reply for mover. - When the Chairman has ascertained that no other member entitled to address the meeting desires to speak, the mover of the resolution may reply upon the whole debate, provided that the mover of a resolution of the kind specified in statute 37 (iii-viii) or of an amendment shall have no right or reply. No member shall speak to a question after the mover has entered on his reply.
