Section 45(1) in Rajasthan Panchayati Raj Rules, 1996
(1)A member while speaking shall not -(a)comment in any matter on which a judicial decision is pending;(b)make a personal charge against a member of Chairperson or Deputy Chairperson of a Panchayat Raj Institution or any officer of the Government;(c)use offensive expressions about the conduct of proceedings of the Parliament or of the Legislature of any State or any other Panchayati Raj Institution;(d)utter defamatory words;(e)use his right of speech for the purpose of obstructing the business of the Panchayati Raj Institution; or(f)persist in irrelevant or in tedious repetition of his own arguments or of the arguments used by other members in the debate.
