Section 12(2) in U.P. Zila Panchayats (Conduct of Proceedings) Rules, 1962
(2)The Adhyaksha may disallow any question or any part of a question which, in his opinion contravenes any of the provisions of Rule 11, or seeks to elicit information which he regards to be of a confidential nature or which in his opinion, cannot be answered without detriment to the public interest or the interest of the [Zila Panchayat] [Substituted by U.P. Act No. 9 of 1994.]. The decision of the Adhyaksha on the admissibility or otherwise of any question shall be final and shall not be questioned.
