Section 8 in The Rajasthan Municipalities (Interpellation of Chairman/ President) Rules, 1959
8. Supplementary Question.
- Any Member/Councillor may put a supplementary question for the purpose.of further elucidating any matter of fact regarding which an answer has been given:Provided that the Chairman/President shall disallow any supplementary question, it infringes the rules to the subject matter of question:Provided further that he may decline to answer a supplementary question without notice in which case, it may be put in the form of a fresh question at a subsequent meeting of the Municipal Board/Municipal Council.
