Section 45 in Rajasthan Panchayati Raj Rules, 1996
45. Certain restrictions on speaking.
(1)A member while speaking shall not -(a)comment in any matter on which a judicial decision is pending;(b)make a personal charge against a member of Chairperson or Deputy Chairperson of a Panchayat Raj Institution or any officer of the Government;(c)use offensive expressions about the conduct of proceedings of the Parliament or of the Legislature of any State or any other Panchayati Raj Institution;(d)utter defamatory words;(e)use his right of speech for the purpose of obstructing the business of the Panchayati Raj Institution; or(f)persist in irrelevant or in tedious repetition of his own arguments or of the arguments used by other members in the debate.(2)No member shall speak more than once except the proposed who has the right of reply.
