109. (1) The Speaker may himself,2[or] on a point being raised or 3[on] a request made by a member, address the Assembly at any time on a matter under consideration in the Assembly with a view to aid members in their deliberations, and such expression of views shall not be taken to be in the nature of a decision.
(2) The Speaker may in all cases address the Assembly on matters relating to procedure before putting a question to the vote of the Assembly.