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State of Madhya Pradesh - Section

Section 23 in The M.P. Panchayat (Procedure of Meeting and Conduct of Business) Rules, 1994

23. Offensive words.

(1)Any office-bearer may take objection to any offensive words.
(2)An office-bearer who objects to offensive words should move, "The offensive words be withdrawn". If his motion is agreed to, the Chairperson shall direct that the words be withdrawn.
(3)Objections to offensive words shall be taken when words are used and not after another office-bearer has began to speak.