Section 37(b) in U.P. Zila Panchayats (Conduct of Proceedings) Rules, 1962
(b)A member while speaking shall not-(i)refer to any matter or fact on which a judicial decision is pending;(ii)make a personal charge against a member or officer or other person employed with the Government or the [Zila Panchayat] [Substituted by U.P. Act No. 9 of 1994.] or any [Kshettra Panchayat] [Substituted by U.P. Act No. 9 of 1994.] or [Gram Panchayat] [Substituted by U.P. Act No. 9 of 1994.];(iii)make use of offensive expression regarding Parliament or any State Legislature or any public institution;(iv)reflect upon the conduct of the President of India or any Governor, Minister or of any Court of law acting in the exercise of its judicial functions;(v)uttar objectionable, treasonable, seditious or defamatory words;(vi)use his right of speech for the purpose of wilfully and persistently obstructing the business of the [Zila Panchayat] [Substituted by U.P. Act No. 9 of 1994.];
