Section 60(3)(b) in Haryana Municipal Corporation Act, 1994

[Cites 0, Cited by 0] [Section 60(3)] [Section 60] [Entire Act]

(b)no question shall -

(i)bring in any name or statement not strictly necessary to make the question intelligible;

(ii)contain arguments, ironical expression, imputations, epithets or defamatory statements;

(iii)ask for an expression of opinion or the solution of a hypothetical proposition;

(iv)ask as to the character or conduct of any person except in his official or public capacity;

(v)relate to a matter which is not primarily the concern of the Corporation or any of the municipal authorities;

(vi)make or imply a charge of a personal character;

(vii)raise question of policy too large to be dealt with within the limits of an answer to a question;

(viii)repeat in substance questions already answered or to which an answer has been refused;

(ix)ask for information on trivial matters;

(x)ordinarily ask for information on matters of past history;

(xi)ask for information set forth in accessible documents or in ordinary works of reference;

(xii)raise matters under the control of bodies or persons not primarily responsible to the Corporation; or

(xiii)ask for any information on a matter which is under adjudication by a Court of Law.

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