Section 189(iv) in Rules of Procedure and Conduct of Business in the Orissa Legislative Assembly
(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;
