Section 272 in The Rules of Procedure and Conduct of Business in Rajasthan Legislative Assembly, 1959
272. 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 expressions about the conduct of proceedings of the Assembly, Parliament or any State Legislature;(iv)reflect on any determination of the House except on a motion for rescinding it;(v)reflect upon the conduct of persons in high authority unless the discussion is based on a substantive motion drawn in proper terms:Explanation. - The words "persons in high authority" mean persons whose conduct can only be discussed on a substantive motion drawn in proper terms under the Constitution of such other persons whose conduct, in the opinion of the Speaker, should be discussed on a substantive motion drawn in terms to be approved by him;(vi)use the name of the President or the Governor for the purpose of influencing the debate;(vii)utter treasonable, seditious or defamatory words;(viii)use his right of speech for the purpose of obstructing the business of the House;(ix)read his speech, but may refresh his memory by reference to notes;(x)reflect upon the conduct of the Speaker except on a substantive motion for his removal;(xi)reflect upon the conduct of the President or the Governor of any State.
