Section 60 in General Statutes of the Dr. M.G.R. Medical University
60. Statute - When speeches allowed - A member can speak only when there is a question before the meeting or when he moves or seconds a motion, except, -
(1)When putting a question or answering a question put;(2)When speaking to a point of order;(3)When offering a personal explanation; or(4)When with the special permission of the Chair, making a statement.A member in possession of the meeting may speak before moving any motion which he intends to move, but he shall speak to the question and shall conclude his speech by formally moving the motion.
