Section 17(4) in Rajasthan Para-medical Council Regulations, 2014
(4)Unless the President is of opinion that a motion for closure is an abuse of the right of reasonable debate. he shall forthwith put a motion that the question be now put and if that motion is carried that substantive motion of amendment under debate shall be forthwith:Provided that the President may allow the mover of the substantive motion to exercise his right of reply before the substantive motion under debate is put.
