Section 212 in The Rules of Procedure and Conduct of Business in the Metropolitan Council of Delhi
212. Order of speeches and right of reply.
(1)After the member who moves a motion has spoken, other members may speak on the motion in such order a h Chairman may call upon them. If any member who is so called upon does not speak, he shall not be entitled, except by the permission of the Chairman, to speak on the motion at any latter stage of the debate.(2)Except in the exercise of a right of reply or as otherwise provided by these Rules, no member shall speak more than once on any motion, except with the permission of the Chairman.(3)A member who has moved a motion may speak again by way of reply, and if the motion is moved by a private member, the Executive Councillor concerned may, with the permission of the Chairman, speak (whether he has previously spoken in the debate or not) after the mover has replied :Provided that nothing in this sub-rule shall be deemed to give any right of reply to the mover of an amendment to a Bill or resolution, save with the permission of the Chairman.
