Section 41 in Gujarat State Council for Physiotherapy Rules, 2013
41. Right to reply.
- The mover, or if the mover waives his right, the seconder of a substantive motion may reply at the conclusion of the debate thereon but no other member shall, without the express permission of the Presiding Authority, speak more than once on the same motion except for the purpose of making a personal explanation, but in such case, no debatable matter shall be brought forward.
