Section 20 in Orissa Municipal Corporation (Procedure and Conduct of Business) Rules, 2003
20. Rules to be observed while speaking.
(1)The matter of every speech shall be strictly relevant to the matter before the Corporation.(2)A Corporator while speaking shall not-(i)Refer to any matter on which a judicial decision is pending;(ii)Make a personal charge against a Corporator;(iii)Use offensive expressions regarding the conduct or proceedings of Members of Parliament or any State Legislature;(iv)Reflect upon the conduct of the President or any Governor or any Court of law in the exercise of the judicial functions;(v)utter reasonable seditious or defamatory words; and(vi)use his right of speech for the purpose of wilfully and persistently obstructing the business of the Corporation.Chapter-III Standing Committees
