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State of Rajasthan - Section

Section 19 in Rajasthan Muslim Wakf Regulations, 1964

19. Motion.

(1)Every member shall be allowed to speak on the motion only once.
(2)The proposer of a motion, however, shall be entitled to speak twice, at the time of moving the motion and at the time of giving a reply to the debate just before voting.
(3)After the proposer has introduced the motion, the Chairman shall invite a debate on the motion.
(4)Motions relating to formal vote of thanks, messages, congratulations or condolence and other matters of the like nature may be moved without notice by the Chairman himself or by any member present with the permission of the Chairman.