Section 11(6) in U.P. Kshettra Panchayats (Conduct of Proceedings) Rules, 1962
(6)The Pramukh shall decide on the admissibility of a question, and may disallow any question when in his opinion, it is an abuse of the right of questioning, or is in contravention of these rules or on the ground that it cannot be answered in the public interest.
