Section 67(23) in The Bihar Motor Vehicles Rules, 1992
(23)A member may put questions in the meeting to the Chairman in respect of a matter concerning with the executive administration of the authority and shall be entitled to an oral reply:Provided that the Chairman may disallow any question, if in his opinion it is frivolous, vexatious or offensive or if he thinks that the information cannot be divulged without determining the public interest or it involves communication of information given in confidence. It will not be necessary for the Chairman to explain to the members the reason for disallowing any question.
