Section 36(1)(b) in The Orissa Municipal Corporation Act, 2003

[Cites 0, Cited by 0] [Section 36(1)] [Section 36] [Entire Act]

State of Odisha - Subsection

Section 36(1)(b) in The Orissa Municipal Corporation Act, 2003

(b)no question shall be asked -

(i)which calls for an expression of opinion or for the solution of an abstract legal question or of a hypothetical proposition; or

(ii)which concerns or is connected with, either directly or indirectly, any pending suit or proceedings in any Court of law or before any Tribunal; or

(iii)which relates to the character, conduct of any Corporation officer or employee except in his official or public capacity; or

(iv)which is or by implication may be defamatory of or which makes or implies, a charge of a personal character against any person or section of any community; or

(v)which contravenes any bye-law made under this Act.

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State of Odisha - Subsection

Section 36(1)(b) in The Orissa Municipal Corporation Act, 2003