Section 43 in Gujarat State Council for Physiotherapy Rules, 2013
43. Point of order.
(1)The Presiding Authority shall decide all Points of Orders and his decision thereon shall be final.(2)The member may at any time raise a point of order for the decision of Presiding Authority but doing so he shall confine himself to setting the point.(3)No discussion on any point of order shall be allowed except with the consent of the Presiding Authority.
