Section 3 in The Code of Conduct for Members of the Orissa Legislative Assembly
3. Code of Conduct to be observed by the members.
- All members of the Orissa Legislative Assembly shall observe the following Code of ConductI. While the House is sitting a member-(i)shall not read any book, newspaper, letter except in connection with the Business of the House;(ii)shall not interrupt any Member while speaking by disorderly expression or noises in any other disorderly manner;(iii)shall bow to the Chair while entering or leaving the House and also when taking or leaving his seat;(iv)shall not pass between the Chair and Member who is speaking;(v)shall not leave the House when the Speaker is addressing the House;(vi)shall always address the Chair;(vii)shall keep to his usual seat while addressing the House;(viii)shall not obstruct proceedings, his or interrupt and shall avoid making running commentaries when speeches are being made in the House;(ix)shall not applaud when a stranger enters any of the galleries;(x)shall not shout slogans in the House;(xi)shall not sit or stand with his back towards the Chair;(xii)shall not approach the Chair in person in the House. He may send chits to the Officers at the table, if necessary;(xiii)shall not bring or display arms in the House;(xiv)shall not wear or display badges of any kind in the House;(xv)shall not display flags, emblems or any exhibits in the House without the permission of the Speaker;(xvi)shall not normally leave the House immediately after delivering his speech;(xvii)(a)shall not hold Press Conference within the precincts of the House nor any pamphlets or literatures shall be distributed within the precincts of the House by him,(b)may hold Press conference along with a Non-Member only in their legislature party office;(c)shall not distribute within the precincts of the Assembly any literature, leaflets or questionnaire without the permission of the Speaker;(xviii)shall not carry walking stick into the House unless permitted by the Speaker on health grounds;(xix)shall not tear off documents in the House in protest;(xx)shall not bring cellular phones, paper or play cassette or tape recorder either in the house or in the Galleries. If they are brought they will be seized;(xxi)shall not sit on Satyagraha or Dharana inside the House;(xxii)shall not while speaking make any reference to the strangers in any of the galleries;(xxiii)may, if necessary, go out by a back-door close to his seat without causing any disturbance to the House;(xxiv)should not talk to other members but, if indispensably necessary, he may do so only in very low voice, so as not to disturb the proceedings;(xxv)should resume his seat as soon as the Speaker rises to speak, or calls out "Point of Order" and also when any other Member is in possession of the Floor (i.e. Speaking with the permission of the Chair) or has interposed in the course of the debate to raise a point of order, or to offer a personal explanation;(xxvi)when in the Lobby, should avoid talking or laughing loud enough to be heard in the Chamber;(xxvii)wishing to address the House or ask a question should raise their hands until they succeed in catching the eye of the Speaker. No member should speak unless he or she has caught the eye of the Speaker and has been called upon by him by name or by a sign to address the Chair or to put the questions;(xxviii)shall not bring allegations against any individual or public body, unless there is prima facie, as Members enjoy freedom from prosecution for statements made by them in the House;(xxix)should carefully avoid words containing insinuations, and offensive and unparliamentary expressions when addressing the Chair;(xxx)shall not question or comment on the ruling of the Speaker except on a substantive motion;(xxxi)when the Speaker holds that a particular work or expression is unparliamentary, it should be immediately withdrawn by the Member who has used it, without trying to raise any debate over it;(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;(xxxiii)shall not refer to a document cited by a Member in the course of his speech, which is not available to other Members, and should place on the Table of the House when directed;(xxxiv)shall accept a statement made by a Minister from the records in his possession as correct, unless a point is deliberately raised to challenge it;(xxxv)if any statement is imputed to another Member and the latter says that he did not make the statement, the contradiction should be accepted without demur, and;(xxxvi)when, offers a criticism of the speech of another Member, the latter is entitled to expect that the critic should be present in the house to hear the reply of the member criticised. To be absent when the latter is replying is a breach of Parliamentary etiquette;(xxxvii)is to act in a manner so that dignity, solemnity of Governor's Address is maintained;(xxxviii)shall not act discourteously or disrespect to Governor as well as House, such actions shall be viewed as contempt of the House and may be dealt subsequently on a motion moved by a Member;(xxxix)if commits any grave offence on the floor of the House, shall amount to initiation of proper action in consultation with the House;(xl)if deliberately cause damage to the property of the House the value thereof as determined by Hon'ble Speaker or an officer authorised by him shall be recovered from the Member.II. During Study Tour - During Study Tours of the Legislature Committees Members may observe the following code of conduct :-(a)Intermediate journeys should be avoided during the tours;(b)when transport is provided by Government/Undertakings during the tours of the Committee,such transport should be used for Committee work and not by individual Members for distant private visits;(c)during tours, Members should take particular care to maintain proper dignity, decorum so that no criticism is made of the Committee in any manner;(d)no Member should give press statements regarding Committee's proceedings. Whenever any briefing of the Press is required to be done, the same should be done by the Chairman of the Committee in consonant with the law of the Legislature;(e)the Members should not accept any gifts during the tour. Inexpensive mementos connected with the organisation visited could however be accepted;(f)the Committee or sub-committee or study group, while on tour, should not accept any invitation for lunch or dinner or other hospitality that might be extended by any private party connected with subject of study tour;(g)no member should take any other person during the official tours. An attendant or Member's spouse may accompany a Member on medical grounds with the prior permission of the Speaker. In such cases, the Member may bear all expenses including hotel charges in respect of his/her spouse or attendant. In case a member is found having any accompanying person without prior permission, he/she would not only bear all expenses of such a person but would also stand automatically debarred from undertaking any Committee tour thereafter;(h)the spouse or attendant of a Member should in no case, accompany the Committee Members during official study visit to any institution, undertaking office or establishment and during informal discussions with officials of the concerned establishment, undertaking etc.(i)members of a delegation during their official tour/visits should not to give any press interview or issue statement. Only the Leaders of the delegations are authorised to make press statements or give interviews.III. General Rules of Etiquette - The Members should maintain high standards of public life and thereby to follow the following rules of etiquette
