Section 11(4) in U.P. Kshettra Panchayats (Conduct of Proceedings) Rules, 1962
(4)No question shall-(i)bring in any name or statement not strictly necessary to make the question intelligible;(ii)contain arguments, inferences, ironical expressions, imputations or defamatory statements;(iii)ask about the character or conduct of any person except in his official or public capacity;(iv)pertain to the individual grievances or complaints of persons employed with the [Kshettra Panchayat] [Substituted by U.P. Act No. 9 of 1994.];(v)repeat, in substance, a question already answered or to which an answer has been refused;(vi)ask for any information on a matter which is under adjudication by a Court of law; or(vii)be of excessive length.
