Section 64 in The Orissa Zilla Parishad (Conduct of Business) Rules, 1996
64. Breach of order.
- A member will be guilty of breach of order, who -(a)uses objectionable or offensive words and refuses to withdraw them or offer any apology;(b)wilfully disturbs the peaceful and orderly conduct of the meeting;(c)refused 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.
