Section 17(5) in M.P. Municipalities (Procedure for Conduct of Business) Rules, 2005
(5)Any question will be disallowed, if it-(a)does not directly concern with the functions of Municipality;(b)does not concern with the powers of Municipality or any of its committee;(c)relates to any question pending before any court of law;(d)relates to the character or conduct of any Councillor or any Officer or Servant of the Municipality, other than in his official or of public capacity;(e)is directly or indirectly defamatory or objectionable or which makes or implies a charge against any individual or class of society or is irronical or frivolous in nature;(f)involves the communication of information given to the Mayor/President or any Officer or Servant of the Municipality in confidence;(g)is too lengthy or have been answered previously;(h)relates to disclosure of any confidential information provided to Mayor/President or Officer or Servant of the Municipality;(i)is of individual in nature or relates to complaint of any Councillor, Officer or servant of the Municipality :Provided that the Mayor/President may allow any question in amended form :Provided further that decision of the Mayor/President with regard to acceptance or Non-acceptance of any question shall be final.
