116. Expunging of words from debates. - (1) If the Speaker is of opinion that a word or words has or have been used in debate which is or are defamatory or indecent or un-parliamentary or undignified, he may, in his discretion order that such word or words be expunged from the proceedings of the Assembly.

(2) The portion of the proceedings of the Assembly so expunged shall be marked by asterisks and an explanatory foot-note shall be inserted in the proceedings as follows :-