Section 37 in U.P. Zila Panchayats (Conduct of Proceedings) Rules, 1962
37. Rules to be observed by speaking.
- The following procedure shall be observed at a meeting, namely-(a)No member shall speak more than once on any matter but the mover of any resolution or other motion may speak in conclusion also after hearing all others who wish to speak :(b)A member while speaking shall not-(i)refer to any matter or fact on which a judicial decision is pending;(ii)make a personal charge against a member or officer or other person employed with the Government or the [Zila Panchayat] [Substituted by U.P. Act No. 9 of 1994.] or any [Kshettra Panchayat] [Substituted by U.P. Act No. 9 of 1994.] or [Gram Panchayat] [Substituted by U.P. Act No. 9 of 1994.];(iii)make use of offensive expression regarding Parliament or any State Legislature or any public institution;(iv)reflect upon the conduct of the President of India or any Governor, Minister or of any Court of law acting in the exercise of its judicial functions;(v)uttar objectionable, treasonable, seditious or defamatory words;(vi)use his right of speech for the purpose of wilfully and persistently obstructing the business of the [Zila Panchayat] [Substituted by U.P. Act No. 9 of 1994.];(c)Any member may take objection to any words or expressions used by another member in his speech, provided that such objection shall be taken when the words or expressions are used;(d)Whenever an objection is raised under clause (c) the Adhyaksha shall, if he agrees that the objection is valid, ask the member concerned to withdraw the words or expressions in question and unless such member withdraw them shall move "that the words be taken down", and if the meeting so approves, he shall direct that the words be taken down;(e)The Adhyaksha after having called the attention of the meeting to the conduct of a member who acts in contravention of clause (b) or persists in irrelevance or in tedious repetition either of his own arguments or of the argument used by any other member in debate, may direct him to discontinue his speech, and he shall then discontinue it forthwith;(f)If the member does not comply with the direction of the Adhyaksha the latter may ask him to leave the meeting and if the member does not leave the meeting upon being directed to do so, the Adhyaksha may cause him to be removed, if necessary, by force.
