108. (1) Except in the exercise of a right of reply or as otherwise provided by the rules, no member shall speak more than once 1[on any motion,] except with the permission of the Speaker for the purpose of making a personal explanation.
(2) A member who has moved a motion may speak again by way of reply, and if the motion was moved by a private member, the Minister concerned may, with the permission of the Speaker, 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 a resolution save with the permission of the Speaker.