Section 38(3) in Bihar Panchayat Raj Institutions (Conduct of Business) Rules, 2015
(3)Every resolution shall be (a) of an affirmative character, (b) clearly and appropriately expressed and a definite subject shall be mentioned in it and (c) shall not contain arguments, inferences, ironical expressions or defamatory statements, nor it shall be referred to the conduct or character of a person except in his official or public capacity.
