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[Cites 0, Cited by 0] [Section 37] [Entire Act]

State of Uttar Pradesh - Subsection

Section 37(e) in U.P. Zila Panchayats (Conduct of Proceedings) Rules, 1962

(e)The Adhyaksha after having called the attention of the meeting to the conduct of a member who acts in contravention of clause (b) or persists in irrelevance or in tedious repetition either of his own arguments or of the argument used by any other member in debate, may direct him to discontinue his speech, and he shall then discontinue it forthwith;