Section 15(1) in The Board and Court of Examiners of Homoeopathic and Biochemic Systems of Medicines Rules, 1965
(1)When a motion has been moved and seconded, members other than the mover and seconder may speak on the motion in such order as the presiding authority may direct:Provided that, the seconder may, with the permission of the presiding authority confine himself to seconding the motion and speak thereon at any subsequent stage of the debate before the final reply.
