Section 13 in Orissa Municipal Corporation (Procedure and Conduct of Business) Rules, 2003
13. The Right to speak.
(1)The President of the meeting may require Corporators to stand when they address the meeting.(2)The Corporator who first rises to address the meeting shall be entitled to be heard first and in case more than one Corporator rise to address the meeting at the same time, the President of the meeting shall decide the order in which such Corporators shall speak.(3)Any Corporator shall be at liberty to call the attention of the President of the meeting to a point of order even when a member is speaking. On a point of order being raised the member addressing the meeting shall resume his seat until the question has been decided by the President. No discussion shall be allowed on a point of order. After the decision of the President the same point of order cannot be raised again. Except as provided under this rule no Corporator shall interrupt a speaker participating in the meeting.(4)Except as provided under Sub-rules (2) and (3), no Corporator shall speak more than once on any motion or amendment except with the permission of the President of the meeting for the purpose of making a personal explanation, but in that case he shall not be entitled to bring forward any debatable matter.(5)A Corporator who has spoken on a motion may speak again on any amendment thereof moved afterwards.(6)The mover of a motion or amendment shall in ail cases have a right of reply.
