Section 23(1) in U.P. Kshettra Panchayats (Conduct of Proceedings) Rules, 1962
(1)A member while speaking shall not-(i)comment on any matter on which a judicial decision is pending;(ii)make a personal charge against a member;(iii)use offensive expressions about the conduct of proceedings of Parliament, or of the Legislature of any State, or of any other [Kshettra Panchayat] [Substituted by U.P. Act No. 9 of 1994.] or [Zila Panchayat] [Substituted by U.P. Act No. 9 of 1994.].(iv)utter defamatory words, or(v)use his right of speech for the purpose of obstructing the business of the [Kshettra Panchayat] [Substituted by U.P. Act No. 9 of 1994.].
