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State of Odisha - Section

Section 28 in Orissa Municipal Rules, 1953

28.

Any Councillor shall be at liberty to call the attention of the President of the meeting to a point order even when a member is speaking. On a point of order being raised the member addressing the meeting shall resume his seat until the question has been decided by the President. No discussion shall be allowed on a point of order. After the decision of the President, the same point of order cannot be raised again. Except as provided by this rule no Councillor shall interrupt a speaker in possession of the meeting.