Section 277(1) in The Rules of Procedure and Conduct of Business in Rajasthan Legislative Assembly, 1959
(1)After the member who moves a motion has spoken other members may speak to the motion in such order as the Speaker may call upon them. If any member who is so called upon does not speak, he shall not be entitled, except with the permission of the Speaker, to speak to the motion at any later stage of the debate.
