Section 16 in Management of the Property of the State Council and the Maintenance and Audit of Its Accounts
16. Procedure of debate.
(1)A motion or an amendment which has been moved and seconded, shall not be withdrawn save with the leave of the State Council which shall not be deemed to be granted, if any member dissents from the granting of leave.(2)When a motion has been moved and seconded, members other than the mover and the seconder, may speak on the motion in such order as the President may direct:Provided that the seconder of a motion or an amendment may with the permission of the President confine himself to according the motion or amendment, as the case may be, and speak there at any subsequent stage of the debate.(3)During the meeting, the President may, at any time, make any objection or suggestion, or give information to elucidate any point, or help the members in the discussion.(4)The move of an original motion, if permitted by the President, Treasury Office remover of any amendment, shall be entitled to a right of final reply: no other member shall speak more than once to any debate except, with the permission of the President for the purposes of making a personal explanation or of putting question to the member than addressing the State Council:Provided that any member at any stage of the debate may rise to a point of order, but no speech shall be allowed on that point:Provided also that a member who has spoken on a motion, may speak again on an amendment subsequently moved to the motion.(5)No member shall, save with the permission of the President Speak for more than five minutes:Provided that the mover of the motion when moving the same may speak for ten minutes.(6)A speech shall be strictly confined to the subject matter of the motion or amendment on which it is made.(7)Any motion or amendment, standing in the name of a member who is absent from the meeting or unwilling to move it, may be brought forward by another member with the permission of the President.(8)A member desiring to make any observations on the matter before the State Council shall speak from his place, shall rise when he speaks, and shall address the President.(9)If at any time the President rises, any member speaking shall immediately resume his seat.(10)No member shall be heard except upon the business before the State Council.
