Section 36(1) in The Orissa Municipal Corporation Act, 2003
(1)Subject to any bye-laws made in this behalf a Corporator may put question and make proposals to the Commissioner who shall answer any question concerning or connected with the administration of this Act or the Corporation administration of the city :Provided that -(a)not less than seven clear days notice in writing specifying the questions shall have to be given to the Corporation Secretary; before putting such questions.(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.
