Section 41(1) in Bihar Panchayat Raj Institutions (Conduct of Business) Rules, 2015
(1)Any member, if he -(i)uses objectionable or offensive words and refuses to withdraw them or to offer any apology,(ii)will fully disturbs the peaceful and orderly proceeding of the meeting,(iii)refuses to obey any order of the presiding member, or(iv)does not resume his seat when the presiding member rises from his chair or when he is called upon to do so by the presiding member, shall be deemed to be guilty of breaches of order .
