Section 7 in The Rajasthan Municipalities (Interpellation of Chairman/ President) Rules, 1959
7. Chairman/President to answer the question.
- Question allowed by the Chairman/President shall be entered in the agenda paper for the day, and the Chairman/President shall answer every question so entered if not previously withdrawn by the Member/Councillor putting it in the order in which it stands in the paper before any other business is entered upon at the meeting:Provided that the Chairman/President may, at his discretion, on the ground of public interest, answer a question on the agenda paper even though the question may have been withdrawn.
