Section 61(3) in Jammu and Kashmir Municipal Corporation Act, 2000
(3)The right to ask a question shall be governed by the following conditions, namely:-(a)not less than seven days clear notice in writing specifying the question shall be given to the Commissioner.(b)No question shall:-(i)bring any name or statement not strictly necessary to make the question intelligible;(ii)contain arguments, ironical expressions, imputations, epithets or defamatory statement;(iii)ask for an expression of opinion or the solution of a hypothetical proposition;(iv)ask as to the character or conduct of any person except in his official or public capacity;(v)relate to a matter which is not primarily the concern of the Corporation or any of the Municipal authorities.(vi)Make or imply a charge of a personal character;(vii)Raise question of policy too large to be dealt with within the limits of an answer to a question;(viii)Repeat in substance question already answered or to which an answer has been refused ;(ix)Ask for information on trivial matters;(x)Ordinarily ask for information on matters of past history;(xi)Ask for information set forth in accessible documents or in ordinary works of reference;(xii)Raise matters under the control of bodies or persons not primarily responsible to the Corporation; or(xiii)Ask for any information on a matter which is under adjudication by a Court of Law.
