Section 276 in The Rules of Procedure and Conduct of Business in the Legislature Assembly of the National Capital Territory of Delhi, 1997
276. Order of speeches and right of reply.
(1)After the member who makes a motion has spoken, other members may speak on the motion in such order as the Speaker may determine. If any member when called upon by the Speaker does not speak he shall not be entitled except with the permission of the Speaker to speak on the motion at any later stage of the debate.(2)Except as otherwise provided, no member shall speak more than once on any motion.(3)A member who has moved the original motion or an amendment thereto or has made a motion for reduction or omission of an item under the budget demands, may speak again by way of reply, and if the motion or the amendment is moved by a private member, the Minister to whose department the matter under discussion relates shall have the right of speaking after the mover whether he has previously spoken in the debate or not.(4)Subject to the provisions of sub-rule (3) the reply of the mover of the original motion shall in all cases conclude the debate.
