Section 11(5) in U.P. Kshettra Panchayats (Conduct of Proceedings) Rules, 1962
(5)The Pramukh may, within the period of notice, disallow any question or any part of a question, on the ground that it relates to a matter which is not primarily the concern of the [Kshettra Panchayat] [Substituted by U.P. Act No. 9 of 1994.] and if he does so the question or part of the question shall not be placed on the list of a question.
