Section 189 in Rules of Procedure and Conduct of Business in the Orissa Legislative Assembly
189. Rules to be observed while speaking.
- A member while speaking shall not -(i)refer to any matter of fact on which a judicial decision is pending;(ii)make a personal charge against a member;(iii)use offensive expansion about the conduct or proceedings of Parliament or any State Legislature;(iv)reflect upon the conduct of the President or any Governor [* * *] [Deleted vide Orissa Gazette Extraordinary No. 278/13.3.1991-Notification No. 7123-L.A./13.3.1991.] or any Court of Law in the exercise of its judicial function;(v)use the President's name or the name of Governor for the purpose of influencing the debate;(vi)utter reasonable, seditious or defamatory words;(vii)use his right of speech for the purpose of obstructing the business of the Assembly.(viii)[ make allegations of a defamatory or incriminatory nature against any person, unless the member has given adequate advance notice to the Speaker and also the Minister concerned so that the Minister may be able to make an investigation into the matter for the purpose of a reply : [Added vide Orissa Gazette Extraordinary No. 278/13.3.1991-Notification No. 7123-L.A./13.3.1991.]Provided that the Speaker may at any time prohibit any member from peaking any such allegation if he is of the opinion that such allegation is derogatory to the dignity of the House or that no public interest is served by making such allegation;(ix)reflect on any determination of the House except on a motion for rescinding it;(x)refer to Government official by name;(xi)make any reference to strangers in any of the galleries; and(xii)read a written speech except with the previous permission of the Chair.]C-Papers quoted to be laid
