Section 40 in Bihar Panchayat Raj Institutions (Conduct of Business) Rules, 2015
40. Decorum.
(1)The members shall sit in such order as the presiding member may appoint. The members shall speak only from their seats.(2)A member desiring to speak on any matter before the Gram Panchayat/Panchayat Samiti/Zila Parishad shall rise from his seat, but shall not speak unless the presiding member calls the name of the speaker, and then he shall address the presiding member. If two or more members rise simultaneously to speak, the presiding member shall call the member who first caught his eyes to speak first. The other member or members shall immediately resume their seats. Whenever, the presiding member shall rise in his seats, the member speaking shall resume his seat.(3)When a member is called to order by the presiding member, he shall immediately sit down.(4)Any member, who uses objectionable, offensive or un-parliamentary words or sentences and be ordered by the presiding member to withdraw these words or sentences with regret, shall do the same and this part of his speech shall not be recorded in the proceeding of the meeting.(5)The presiding member shall have the power to regulate the period of speeches.(6)No other member except the proposer member of the motion may speak on his motion or on its amendment twice without the permission of the presiding member.
