Section 22 in M.P. Municipalities (Procedure for Conduct of Business) Rules, 2005
22. Statement on subjects of Public importance relating to Municipal Affairs.
(1)Any Councillor may give proposal to the Chief Executive Officer seeking statement of Mayor/President on a matter or urgent public importance relating to Municipal affairs.(2)Any such proposal shall be submitted at least two days prior to general meeting.(3)The Presiding Officer may, after consulting with the Mayor/President, fix the date for making statement.(4)Not more than two proposals relating to statement shall be put in any meeting and in case more than two proposals, are received, then preference will be given to those proposals, which are of greater importance in the opinion of the Mayor/President.(5)No discussion on any statement shall be allowed and no resolution shall be passed in this regard.
