Section 41 in Tamil Nadu Dr. Ambedkar Law University Statutes
41. Right to make speeches. - No member can speak to a question more than once except where the mover has the right to reply as provided for in Statute 43. A member who has spoken on a motion and resumed his/her seat cannot subsequently rise to or second an amendment to the same motion. A member who has moved or seconded an amendment cannot speak again on the original motion after the amendment has been disposed off.
A member who has moved or seconded an original motion or spoken on it or moved or seconded an amendment thereto cannot subsequently move or second another amendment to the same motion, or move or second a motion during the debates on the same motion. He/ She may, however, speak on those new motions, when proposed by another member.
