Section 42(3) in The Orissa Dental Council Rules, 1969
(3)Unless the President is of opinion that a motion for closure is an abuse of the right of reasonable debate, he shall forthwith put a motion that the question be put and if that motion is carried the substantive motion or amendment under debate shall be put forthwith :Provided that the President may allow the mover of the substantive motion to exercise his right of reply before the substantive motion under debate is put.
