Section 276(1) in The Rules of Procedure and Conduct of Business in the Legislature Assembly of the National Capital Territory of Delhi, 1997
(1)After the member who makes a motion has spoken, other members may speak on the motion in such order as the Speaker may determine. If any member when called upon by the Speaker does not speak he shall not be entitled except with the permission of the Speaker to speak on the motion at any later stage of the debate.
