Section 20 in The Orissa Panchayat Samiti (Conduct of Business) Rules, 1969
20.
(a)A member, while speaking shall not comment on any matter of which a judicial decision is pending, or(b)make a personal charge against any member, or(c)use offensive language about the conduct or proceedings or of Legislature of any State or of any Parishad or Samiti, or(d)reflect upon the conduct of the President or any Government or any Rajpramukh (as distinct from the Government of which they are respectively the heads) or any Court of law In the exercise of its judicial functions, or(e)utter defamatory words, or(f)use his right of speech for the purpose of obstructing the business of the Samiti.
