Section 47(1) in The Orissa Dental Council Rules, 1969
(1)The mover of an original motion and if permitted by the President, the mover 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 putting a question to the member addressing the State Council:Provided that any member at any stage of the debate may raise 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.
