Section 58 in The Orissa Zilla Parishad (Conduct of Business) Rules, 1996
58. Irrelevant question.
- The presiding member may, within the period of notice, disallow any question or any part thereof, on the ground that it relates to a matter which is not primarily the concern of the Parishad or prohibited under the Orissa Zilla Parishad Election Rules, 1994 and if he does so, the question or part of the question shall not be placed on the list of question.
