Section 17(3) in M.P. Municipalities (Procedure for Conduct of Business) Rules, 2005
(3)Subject to sub-rule (5) of this rule every Councillor shall be entitled to an oral reply of questions asked by him in the meeting of Municipality or at any subsequent meeting :Provided that if in the opinion of Mayor/President, it is more appropriate to give written reply of a question in place of oral reply, then such question shall be replied in writing.
