Section 13(3) in Orissa Municipal Corporation (Procedure and Conduct of Business) Rules, 2003
(3)Any Corporator shall be at liberty to call the attention of the President of the meeting to a point of order even when a member is speaking. On a point of order being raised the member addressing the meeting shall resume his seat until the question has been decided by the President. No discussion shall be allowed on a point of order. After the decision of the President the same point of order cannot be raised again. Except as provided under this rule no Corporator shall interrupt a speaker participating in the meeting.
