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State of Punjab - Section

Section 19 in The Punjab Nurses Registration Council Regulations

19.

(i)When any member has made a motion other members may speak on it in such order as the President may direct :
Provided that the seconder of a motion may, with the permission of the President, reserve his remarks and may speak at any period of the debate.
(ii)After all the members have had an opportunity of speaking, the mover may speak once by way of reply, his speech being limited to 5 minutes.
(iii)No member other than the mover shall speak more than once on any motion except, with the permission of the President, for the purpose of making an explanation.
(iv)A member who has spoken upon a motion may speak again upon any amendment thereof afterwards moved.