Section 12 in U.P. Zila Panchayats (Conduct of Proceedings) Rules, 1962
12. Admission of questions.
(1)No member shall ask more than three questions at any meeting.(2)The Adhyaksha may disallow any question or any part of a question which, in his opinion contravenes any of the provisions of Rule 11, or seeks to elicit information which he regards to be of a confidential nature or which in his opinion, cannot be answered without detriment to the public interest or the interest of the [Zila Panchayat] [Substituted by U.P. Act No. 9 of 1994.]. The decision of the Adhyaksha on the admissibility or otherwise of any question shall be final and shall not be questioned.(3)All questions received with proper notice which have not been disallowed shall, unless postponed in accordance with the provisions of Rule 18, be entered in the list of questions for the meeting, which shall be prepared in accordance with the provisions of Rule 13.
