Section 20(1) in Rajasthan Para-medical Council Regulations, 2014
(1)The mover of an original motion, and if permitted by the President, the Mover of any amendment, shall be entitled to a right of final reply and no other member shall speak more than once to any debate except with the permission of the President, for the purpose of making a personal explanation or of putting a question to the member then addressing the Council:Provided that any member may at any stage of the debate may rise to a point of order, but no speech shall be allowed on that point.Provided further that a member who has spoken on a motion may speak again on an amendment subsequently moved to the motion:
