Section 13 in Haryana Municipal Business Bye-laws 1981
13. Procedure [Section 31 (d)].
(1)The Chairman shall decide all points of order and procedure and his decision shall be final. Whenever he rises to speak on any matter, any member speaking shall resume his seat. The Chairman, after furnishing his speech, shall allow the member to resume his speech.(2)The items on the agenda shall be dealt with in the order of serial number allotted to them in the Agenda. The Chairman may, however, with the consent of the majority of the members present, vary such order.
