Section 57 in The Orissa Panchayat Samiti (Conduct of Business) Rules, 1969
57.
In order that a question may be admissible, it shall satisfy the following conditions :(a)It shall not contain any name or statement not strictly necessary to make the question intelligible.(b)If a question contains a statement, the member asking shall make himself responsible for accuracy of the statement.(c)It shall not contain argument, inferences, ironical expressions of defamatory statements.(d)It shall not ask for the expression of opinion or the solution of an abstract legal question or of a hypothetical proposition.(e)It shall not ask about the Character or Conduct of any person except in his official or public capacity.(f)It shall not pertain, to the individual grievances or complaints of members of the establishment of the Samiti.(g)It shall not be of excessive length.(h)A question, once fully answered, shall not be asked again.
