Section 36(1) in Bihar Panchayat Raj Institutions (Conduct of Business) Rules, 2015
(1)Such questions, the notice of which has been given at least seven clear days before calling up the meeting, shall be considered in that meeting.A copy of the question to be asked shall be accompanied with the notice;Provided that the presiding member may allow a question to be asked, with short notice, or may extend the period for answering a question. The Panchayat Secretary/Executive Officer/Chief Executive Officer may, with the permission of the presiding member, answer questions and supplementary questions thereof.
