Section 29(1) in The State Pharmacy Council Rules, 1951
(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 of putting a question to the member then addressing the Council :Provided that any member at any stage of the debate may rise to a point of order, but no speech shall be allowed on that point :Provided that a member who has spoken on a motion may speak again on an amendment subsequently moved to the motion :
