Section 15(2) in The Maharashtra Council of Indian Medicine Rules, 1961
(2)No member, other than the mover who shall be entitled to a final right of reply, shall speak more than once on any motion except with the permission of the presiding authority and for the purpose of making an explanation or putting a question to the member addressing the [Council] [Substituted by G.N. of 21.3.1985.];Provided that a member who has the spoken on a motion may speak again on an amendment subsequently moved to the motion.
