Section 19 in The M.P. Homoeopathy Council (General) Rules, 1976
19.
(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. No other member shall speak more than once on any motion expect, with the permission of the President:Provided that any member at any stage of the debate may raise to 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.(2)No member shall, save with the permission of the President, speak for more than the time specified by the President.(3)A speech shall be strictly confined to the subject-matter of the motion or amendment on which it is made.(4)A member making a speech or desiring to make any observation on the matter before the Council or the Committee shall speak from his place, shall rise when he speaks, and shall address the President.(5)If at anytime the President rises, any member speaking shall immediately resume his seat.
