A Member has to observe certain rules of conduct when he is present in the House.
He-
shall bow to the Chair while entering or leaving the Vidhan Sabha, and also when taking or leaving his seat;
shall not pass between the Chair and any Member, who is speaking, not between the Chair and the Table of the House;
shall not read any book, newspaper, or letter except in connection with the business of the Vidhan Sabha;
shall not interrupt any Member while speaking by disorderly expressions or noise or in any other manner;
shall if speaking, or offering to speak, immediately resume his seat whenever the Speaker rises nor leave the Vidhan Sabha when the Speaker is addressing it and hear the Speaker in silence;
shall always address the Chair;
shall keep to his seat while addressing the Vidhan Sabha;
shall maintain silence when not speaking himself; and
shall not obstruct proceedings, his or interrupt and shall not make running commentaries when speeches are being made.
While speaking he shall be strictly relevant to the matter before the Vidhan Sabha and shall not–
reflect upon the conduct of persons in high authority unless the discussion is based on a substantive motion drawn in proper terms;
use the name of persons in high authority for the purpose of influencing the debate;
utter treasonable, seditious, defamatory or offensive words refer to a matter of fact on which a judicial decision is pending;
speak against or reflect or any determination of the Vidhan Sabha except when he is moving to rescind the same;
make personal charge against a Member;
use his right of speech for the purpose of obstructing the business of the House;
use offensive expressions about the conduct of proceedings of Parliament or any State Legislature; and
read his speech, but he may refresh his memory by reference to notes.
No allegation of treasonable, seditious, defamatory, incriminatory nature or containing offensive words will be made by a Member. The Speaker may, at any time, prohibit any Member from making any such allegation if he is of the opinion that such allegation is derogatory to the dignity of the House or that no public interest is served by making such allegation.
When any Member wishes to speak he may rise in his seat to ‘catch the eye of the Chair.’ He may start speaking only if called upon to do so. If he fails ‘to catch the eye’, he must resume his seat. It is disorderly conduct on the part of any Member to argue or demonstrate with the Chair for not having been given an opportunity to speak.