Section 19(1) in Rajasthan Para-medical Council Regulations, 2014
(1)When a motion has been moved and seconded, members either than the mover and the seconder may speak on the motion in such order as the President may direct:Provided that the seconder of a motion or of an amendment may, with the permission of the President, confine himself /herself to seconding the motion or amendment, as the case may be, and speak thereon at any subsequent stage of the debate.
