Section 17 in M.P. Municipalities (Procedure for Conduct of Business) Rules, 2005
17. Asking for information by Councillors.
(1)Any Councillor may address questions to the Presiding Officer regarding the functions and liabilities of Municipality or information relating to functions of any committee under the Act.(2)Councillor seeking to address the question will submit the question in three copies duly signed or having thumb impression at least ten days before of a meeting to the secretary, who will forward it to the Chief Executive Officer for further action.(3)Subject to sub-rule (5) of this rule every Councillor shall be entitled to an oral reply of questions asked by him in the meeting of Municipality or at any subsequent meeting :Provided that if in the opinion of Mayor/President, it is more appropriate to give written reply of a question in place of oral reply, then such question shall be replied in writing.(4)Reply to every question shall be given by Mayor/President or any member of Mayor-in Council/President-in-Council authorised by him :Provided that with the permission of Presiding Officer, the Chief Executive Officer may reply the questions on behalf of the Mayor/President or any member.(5)Any question will be disallowed, if it-(a)does not directly concern with the functions of Municipality;(b)does not concern with the powers of Municipality or any of its committee;(c)relates to any question pending before any court of law;(d)relates to the character or conduct of any Councillor or any Officer or Servant of the Municipality, other than in his official or of public capacity;(e)is directly or indirectly defamatory or objectionable or which makes or implies a charge against any individual or class of society or is irronical or frivolous in nature;(f)involves the communication of information given to the Mayor/President or any Officer or Servant of the Municipality in confidence;(g)is too lengthy or have been answered previously;(h)relates to disclosure of any confidential information provided to Mayor/President or Officer or Servant of the Municipality;(i)is of individual in nature or relates to complaint of any Councillor, Officer or servant of the Municipality :Provided that the Mayor/President may allow any question in amended form :Provided further that decision of the Mayor/President with regard to acceptance or Non-acceptance of any question shall be final.
