Section 36 in Bihar Panchayat Raj Institutions (Conduct of Business) Rules, 2015
36. Questions.
(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.(2)A question may be asked in the meeting of Gram Panchayat/Panchayat Samiti/Zila Parishad only for obtaining information of any thing pertaining to the administration of the Gram Panchayat/Panchayat Samiti/Zila Parishad .(3)Any question shall be admissible when the following conditions are fulfilled -(i)The question shall not contain any such name or speech which is not strictly necessary in view of intelligibility;(ii)If a question contains a speech, the member asking the question shall be responsible for its accuracy;(iii)The question shall not contain arguments, inferences, ironical expressions or anything defamatory;(iv)The question shall not be asked for opinion on or the solution of an abstract legal question or of a hypothetical proposition in the question;(v)The question shall not be asked in respect of the character or conduct of any person except in his official or public capacity;(vi)The question shall not pertain to the individual grievances or complaints of members of Gram Panchayat/Panchayat Samiti/Zila parishad;(vii)The question shall not be of excessive length;(viii)A question once fully answered shall not be asked again.(4)The presiding member may, within the period of notice, disallow any question or any part of a question on the ground that it relates to a matter which is not primarily the concern of the Gram Panchayat/Panchayat Samiti/Zila parishad and on such disallowance, the question or part of the question shall not be placed on the list of questions.(5)The presiding member shall decide on the admissibility of a question and may disallow any question which in his opinion, is only abuse of the right to question or is in contravention of these rules or also on the ground that it cannot be answered in view of public interest.(6)All such question, which have not been disallowed, shall be entered in the list of questions for the day and shall be considered, if possible in the determined period for question in the order of the questions in the list, before any other business is entered upon at the meeting.(7)The first thirty minutes of every ordinary meeting shall be available for asking and answering of questions.(8)Questions shall not be adjourned.
