Section 18(3) in Chhattisgarh Municipalities (Procedure for Conduct of Business) Rules, 2016
(3)The order of questions in the agenda will be determined by the Presiding Officer by lot:Provided that a period of maximum one hour shall be fixed for reply of questions in any meeting and for the questions, which are not replied within this period, a written reply shall be kept available for information in the office.
