Section 57 in The Orissa Zilla Parishad (Conduct of Business) Rules, 1996
57. Admissible of a question.
- In order that a question may be admissible it shall satisfy the following conditions, namely :(a)It shall not contain any name or statement, not strictly necessary to make the question intelligible;(b)If a question contains a statement, the member asking it shall make himself responsible for the accuracy of the statement;(c)It shall not contain arguments inferences, ironical expression of defamatory statements;(d)It shall not ask for the expression of opinion of the solution of an abstract legal question or of a hypothetical proposition;(e)It shall not ask about the character or conduct of any person except in his official capacity;(f)It shall not pertain to the individual grievances or complaints of members of the Parishad;(g)It shall not be unduly long; and(h)A question once fully answered shall not be asked against;
