Section 20 in Rajasthan Para-medical Council Regulations, 2014
20. Right of reply of the mover.
(1)The mover of an original motion, and if permitted by the President, the Mover of any amendment, shall be entitled to a right of final reply and no other member shall speak more than once to any debate except with the permission of the President, for the purpose of making a personal explanation or of putting a question to the member then addressing the Council:Provided that any member may at any stage of the debate may rise to a point of order, but no speech shall be allowed on that point.Provided further that a member who has spoken on a motion may speak again on an amendment subsequently moved to the motion:(2)No member shall, save with the permission of the President, speak for more than five minutes:Provided that the mover of a motion when moving the motion may speak for ten minutes.(3)A speech shall be strictly confined to the subject matter of the motion or amendment, on which it is made.(4)Any motion or amendment standing in the name of a member who is absent from the meeting or unwilling to move it may be brought forward by another member with the permission of the President.
