Section 63 in General Statutes of the Dr. M.G.R. Medical University
63. Statute - Duration of speeches. - No speech shall normally exceed five minutes in duration. But in the cases of moving a resolution or of an amendment, the mover, when moving the same, may speak for fifteen minutes and that the Chairman may, at his discretion allow a longer duration to of any speaker:
Provided that the Chairman may at his discretion limit the duration of speeches on any subject at any stage to a shorter duration than that above specified.
