(12)it shall not ordinarily raise a matter in which the interest of a particular individual is involved.(c)The Chairman may disallow any question which does not conform to Sub-rule (b).(d)Any Councillor may put 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 shall disallow any supplementary question, if in his opinion it infringes the rules as to the subject matter of questions.(e)The question upon it has been disallowed by the Chairman and the answer, if any given to it, shall be entered in the minutes of the proceedings of the meeting.Motions and Amendments
