Section 39 in Bihar Panchayat Raj Institutions (Conduct of Business) Rules, 2015
39. Certain Restrictions On Speaking.
(1)The subject matter of every speech must be strictly relevant to the matter under consideration for the time being and a member, while speaking, shall not -(a)comment on any matter on which a judicial decision is pending ;(b)make a charge against a member or chairperson or a vice - chairperson of any Panchayati Raj Institution or any officer of the government in relation to his conduct except which is done in his official or public capacity ;(c)use offensive and objectionable expressions about the conduct or proceedings of legislation of the Parliament, or of the Legislature of any State or of any Panchayati Raj Institution ;(d)utter defamatory words ; or(e)use his right to speech for the purpose of obstructing the business of Panchayati Raj Institution, or(f)insist on boring repetition of his own arguments or on the irrelevancy of the arguments placed by other members during discussion ;(2)Except the proposer, who has the right to answer, no member shall speak more than once;(3)When the presiding member shall put the motion for voting, no member shall speak over it .
