Section 15 in The Board and Court of Examiners of Homoeopathic and Biochemic Systems of Medicines Rules, 1965
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 such 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 any 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 Board, or the Court:Provided that, a member who has 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 the motion on which it is made.
