100. (1) The matter of every speech shall be strictly relevant to the matter before the Assembly.

(2) A member while speaking shall not -

(i) reflect upon the conduct of persons in high authority unless the discussion is based on a substantive motion drawn in proper terms;

Explanation :- The words "persons in high authority" means persons whose conduct can only be discussed on a substantive motion drawn in proper terms under the Constitution or such other persons whose conduct, in the opinion of the Speaker, should be discussed on a substantive motion drawn in terms to be approved by him (ii) use the name of person in high authority for the purpose of influencing the debate;

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(iii) refer to a matter of fact on which a judicial decision is pending;

(iv) speak against or reflect on any determination of the Assembly except when he is moving to rescind the same;

(v) make a personal charge against a member;

(vi) use his right of speech for the purpose of obstructing the business of the Assembly;

(vii) use offensive expressions about the conduct or proceedings of Parliament or any State Legislature.