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State of Uttar Pradesh - Section

Section 14 in U.P. Zila Panchayats (Conduct of Proceedings) Rules, 1962

14. Questions when to be asked.

(1)No question shall be asked in an emergent meeting nor on any other day than the first day in any other meeting.
(2)Not more than thirty minutes at every such meeting shall be allotted for the asking and answering of questions and there shall not be adjournment of interpolation. Such questions as cannot be answered within the allotted time shall, unless postponed under Rule 18, be deemed to have lapsed.