Section 45 in Gujarat State Council for Physiotherapy Rules, 2013
45. Speech to be confined to subject matter and conduct of member during meeting.
(1)A member shall confine his speech to the subject matter of the motion of amendment.(2)Any motion or amendment standing in the name of the member, who is absent from the meetings or unwilling to move it, may be moved by another member with the permission of the Presiding Authority;(3)A member desiring to make any observation on any matter before the Council shall speak from his place and shall rise when he speaks and shall address the Presiding Authority.(4)If at any time the Presiding Authority rises, any member speaking shall immediately resume his seat.
