Section 47 in The Orissa Dental Council Rules, 1969
47.
(1)The mover of an original motion and if permitted by the President, the mover of any amendment shall be entitled to a right of final reply ; no other member shall speak more than once to any debate except with the permission of the President for the purposes of making a personal explanation or putting a question to the member addressing the State Council:Provided that any member at any stage of the debate may raise a point of order, but no speech shall be allowed on that point :Provided also that a member who has spoken on a motion may speak again on an amendment subsequently moved to the motion.(2)No member shall, save with the permission of the President, speak for more than five minutes :Provided that the mover of the motion when moving the same speak for ten minutes.(3)A speech shall be strictly confined to the subject-matter of the motion or amendment on which it is made.(4)Any motion or amendment standing in the name of a member who is absent from the meeting or unwilling to move it may be brought forward by another member with the permission of the President.
