Section 11 in Orissa Municipal Corporation (Procedure and Conduct of Business) Rules, 2003
11. Question.
(1)Any Corporator who desires to ask a question in a meeting shall give 3 clear day notice to the Mayor before the meeting and shall ask a question or questions relating to the affairs of the Corporation. No debate shall be allowed on any question. When he thinks it admissible to do so, the Mayor shall have the answer to such question laid before the meeting.(2)In order that a question may be admissible, it must satisfy the following conditions, namely :(a)If it contains a statement by the Corporator himself, he shall make himself responsible for the accuracy of the statement based on authentic records;(b)It shall not contain argument, inferences, ironical expression or defamatory statements;(c)It shall not ask for an expression of opinion or the solution of a hypothetical proposition;(d)It may not be asked as to the character or conduct of any person except in his official or public capacity;(e)It shall not be of excessive length;(f)It shall be brief and specific;(g)It shall not seek information set forth in documents easily accessible to Corporators;(h)It shall not suggest action;(i)It shall not ask for any interpretation of law;(j)It shall not relate to a matter which is subjudice; and(k)It shall not ordinarily raise a matter in which the interest of a particular individual is involved.(3)The Mayor may disallow any question, which does not conform to Sub-rule (2).(4)Any Corporator 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 President of the meeting may disallow any supplementary question, if in his opinion it violates the provisions of Sub-rule (2).(5)The question, which has been disallowed by the Mayor and the answer, if any given to it, shall be entered in the minutes of the proceedings of the meeting.
