Section 20 in The Medical Council Of India Regulations, 2000
20. Right of reply of the mover .-The mover of a motion and, if permitted by the President, the mover of any amendment, shall be entitled to a right of final reply and no other member shall speak more than once to any debate except with the permission of the president, for the purpose of making a personal explanation or of putting a question to the member then addressing the Council:
Provided that a member may at any stage of the debate may raise a point of order substantially incorporating therein a point of law, or statutory procedure, but shall not be allowed to make any speech:Provided further that a member who has spoken on a motion may speak again on an amendment subsequently moved to the motion.
