Section 13 in M.P. Municipalities (Procedure for Conduct of Business) Rules, 2005
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 seal. 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 causes hindrance in the conduct of business then, such councillor shall be liable for action under Section 19 of the Madhya Pradesh Municipal Corporation Act, 1956 or Section 41 of the Madhya Pradesh Municipalities Act, 1961, as the case may be.
