Section 17 in The U.P. Antarim Zila Parishad (Convening of and Procedure At Meetings) Rules, 1958
17.
- Every member of the Parishad shall have the right of the interpolation, which may be exercised subject to the following conditions and restrictions:(1)Every member, who desires to put any question concerning the affairs of the Parishad shall send his question or questions in writing to the Chief Executive Officer of the Parishad at least a week before the next ordinary meeting of the Parishad.(2)The question so received shall be numbered serially by the Chief Executive Officer in the order of their date of receipt and shall be inserted in the agenda of the meeting in the order of their serial number.(3)On receipt of the questions, the Chief Executive Officer shall place them before the Adhyaksh and the Adhyaksh may direct any officer of the Parishad or the Chairman of any Committee to prepare answers to questions received.(4)Question must not be argumentative or hypothetical or defamatory of any person or section of the community.(5)The Adhyaksh may disallow any question, which docs not conferm to sub-rule (4) above, and in that case the questions shall not be entered in the minutes.(6)At the next meeting of the Parishad, the Adhyaksh or with his permission the Chief Executive Officer or any other officer of the Parishad with whose department the question may directly be concerned or the Chairman of any Committee shall read answers to the questions duly revived before the meeting.(7)The questions and answers thereto shall form part of the proceedings of the meeting and shall be published along with the proceedings unless the Parishad otherwise directs in any particular case.(8)The member putting the question may withdraw the same at any time before the answer is read at the meeting, and in any such case the question shall be expunged from the minutes.(9)If the member who has given due notice of any question, has not withdrawn the question before the meeting is held, but is not present at the meeting , the Adhyaksh may alow the question to be put by any other member present and the answer to the same be read.(10)[ The questions and supplementary questions, if any, shall be answered during the first hour of the meeting. Questions shall be answerd in order of priority of their date of receipt by the Chief Executive Officer.] [ Added by Notification No.. 288-B/IX-A-72-13/58, dared 26th June, 1959](11)[ The Adhyaksh may disallow such supplementary question as may not directly arise from the answer to a question or as may require notice.] [ Added by Notification No.. 288-B/IX-A-72-13/58, dared 26th June, 1959]
