(2)The right to ask a question shall be1 governed by the following conditions, namely:-(a)not less than seven working days' notice, in writing, specifying the question shall be given to the Municipal Secretary;(b)no question shall-(i)bring in any name or statement not strictly necessary to make the question intelligible,(ii)contain arguments, ironical expressions, imputations, epithets or defamatory statements,(iii)ask for an expression of opinion or the solution of a hypothetical proposition,(iv)ask as to the character or conduct of any person except in his official or public capacity,(v)relate to matter which is not primarily the concern of the Municipality,(vi)make or imply a charge of a personal character,(vii)raise questions of policy too large to be dealt with within the limits of an answer to a question,(viii)repeat in substance questions already answered or to which an answer has been refused,(ix)ask for information on trivial matters,(x)ask for information on matters of past history,(xi)ask for information set forth in accessible documents or in ordinary works of reference,(xii)raise matters under the control of bodies or, persons not primarily responsible to the Municipality, or(xiii)ask for any information on any matter which is under adjudication by a court of law.
