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[Cites 0, Cited by 0] [Section 36] [Entire Act]

State of Bihar - Subsection

Section 36(5) in Bihar Panchayat Raj Institutions (Conduct of Business) Rules, 2015

(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.