Section 63 in The Orissa Panchayat Samiti (Conduct of Business) Rules, 1969
63.
A member is guilty of breach of order who-(a)uses objectionable of offensive words and refuses to withdraw them, or offer any apology;(b)willfully disturbs the peaceful and orderly conduct of the meeting; or(c)refuses to obey any order from the Chair; or(d)does not resume his seat, when the Presiding Member rises from his Chair or when he is called upon to do so by the Presiding Member.
