Section 41 in Bihar Panchayat Raj Institutions (Conduct of Business) Rules, 2015
41. Breaches of Order.
(1)Any member, if he -(i)uses objectionable or offensive words and refuses to withdraw them or to offer any apology,(ii)will fully disturbs the peaceful and orderly proceeding of the meeting,(iii)refuses to obey any order of the presiding member, or(iv)does not resume his seat when the presiding member rises from his chair or when he is called upon to do so by the presiding member, shall be deemed to be guilty of breaches of order .(2)Any member, who desires to object the offensive words, shall have to move the motion "that the words may be recorded". If his motion is agreed to, the presiding member shall direct that the words may be recorded .(3)Objections to offensive words shall be taken when the words are used, and not after another member has begun to speak .(4)The member, whose words have been recorded, shall be deemed to be guilty of a breach of order .(5)The presiding member, after having called the attention of the Gram Panchayat/Panchayat Samiti/Zila Parishad to the conduct of a member who persists in irrelevant or in tedious repetition either of his own arguments or of the arguments used by other members in debate, may direct him to discontinue his speech .(6)The presiding member may direct any member, whose conduct is, in his opinion, grossly disorderly, to withdraw immediately from the meeting and any member so ordered to withdraw shall do so forthwith and absent himself during the remainder of the day's meeting. If any member is so directed by the presiding member for a second time, the presiding member may further order that the member shall be absent from the meetings of the Gram Panchayat/Panchayat Samiti/Zila Parishad, as the case may be, for a certain period not exceeding four months .(7)The Mukhiya/Pramukh/Adhyaksh may, in case of grave disorder in the meeting of Gram Panchayat/Panchayat Samiti/Zila Parishad, as the case may be, suspend the proceeding of the meeting for a time which may be fixed by him .Chapter-6 Miscellaneous
