Section 17 in The M.P. Homoeopathy Council (General) Rules, 1976
17.
When a motion or an amendment has been moved and seconded members other than the mover and the seconder may speak on the motion or the amendment as the case may be, in such order as the President may direct:Provided that the seconder of a motion or of an amendment may, with the permission of the President, confine himself to seconding the motion or amendment as the case may be and speak thereon at any subsequent stage of the debate.
