Section 6 in The Rajasthan Municipalities (Interpellation of Chairman/ President) Rules, 1959
6. Chairman/President to decide on the admissibility of a question.
- The Chairman/President Shall decide on the admissibility of a question and either allow or disallow it before the date fixed for the next meeting for which it is in time under rule 4. He may disallow any question when, in his opinion, it is an abuse of the right of question or where in his opinion, it cannot be answered consistently with the public interest and shall disallow any question which in his opinion contravenes the rules, and in such case the question shall not be entered in the agenda of the Municipal Board/Municipal Council.
