Section 3(xxxii) in The Code of Conduct for Members of the Orissa Legislative Assembly
(xxxii)is not to argue with another Member or oppose him directly when the latter is speaking. He may, however put through the Chair questions with a view to obtain information from the Member who is speaking. But a Member who is addressing the House with the permission of the Chair should not, as a general rule, be interrupted by another Member. It is open to the former not to give way by resuming his seat, but to go on with his speech if the interruption is not due to the raising of a point of order;
