Section 61 in General Statutes of the Dr. M.G.R. Medical University
61. Statute - How often speeches permitted. - Except as otherwise provided, a member may not speak more than once to the same question.
A member who has spoken to the main question may not move or second an amendment to it or a motion under statute 37 during the debate on the same question; but he may speak to any such new question when moved and seconded by other members, if debate is permissible.A member who has moved or seconded an amendment or a motion under statute 37(iii-x) may not, after such amendment or motion has been disposed of, move or second any other amendment, or motion under Statute 37(iii-x), or speak to the main question, he may however speak or move or second an amendment, to any such new motion when moved and seconded by other members if amendment or debate is permissible:Provided that a member may move or second more than one amendment to a main question, when the main question relates to the framing, cancellation or modification of Statutes, Ordinances or Regulations;Provided further that a member who successfully moves the adjournment of the debate on any question to a special time may claim precedence or take part at a later period in the debate when it is resumed under Statute 55.A member who complains that his speech has been misunderstood, or that his conduct or character has been impugned in the debate, may be allowed to make a personal explanation.A member may with the special permission of the Chair, make a statement on any matter arising from the debate on any question.
