Section 14 in The M.P. Panchayat (Procedure of Meeting and Conduct of Business) Rules, 1994
14. Form of resolution.
(1)Every resolution shall be clearly and precisely expressed and shall raise a definite issue.(2)Resolution shall neither contain arguments, inferences, ironical expressions or defamatory statements nor shall they refer to the conduct or character of persons except in their official or public capacity.(3)Resolution shall be of an affirmative character.
