Section 13 in Chhattisgarh Municipalities (Procedure for Conduct of Business) Rules, 2016
13. Business in the Meeting.
- Every Councillor, while discussing any proposals of any amendment or any question shall address to Presiding Officer by rising from his seat. He will restrict his speech to the immediate question put for discussion in the meeting and will not make irrelevant talk and if the Presiding Officer desires so, shall conclude his speech. If any councillor disobeys instructions of Presiding Officer and cause hindrance in the conduct of business then, such councillor shall be liable for action under Section 19 of the Chhattisgarh Municipal Corporation Act, 1956 (No. 23 of 1956) or Section 41 of the Chhattisgarh Municipalities Act, 1961 (No. 37 of 1961), as the case may be.
