Section 16 in The Bihar Development of Homeopathic System of Medicine (Conduct of Business and Maintenance of Correct Minutes of the Meetings of the Board) Rules, 1954
16.
(1)When a motion has been moved Members other than the mover may speak on the motion in such order as the President may direct.(2)No member other than the mover who shall be entitled to a right of final reply, shall speak more than once on any motion except with the permission of the President and for the purpose of making an explanation or putting a question to the Member addressing the Board :Provided that a Member who has spoken on a motion may speak again on an amendment subsequently moved to the motion.(3)No member shall, save with the permission of the President, speak for more than ten minutes :Provided that mover of a motion when moving the same may speak for twenty minutes.(4)A speech shall be strictly relevant and confined to the subject matter of the motion on which it is made.(5)The business of the Board shall be transacted in Hindi or with the permission of the President, in English.
