Section 22 in Bihar Municipal Empowered Standing Committee Conduct of Business Rules, 2010
22.
Questions may be asked by any member for the purpose of obtaining information on any matter or fact pertaining to municipal administration. The Chief Municipal Officer shall furnish replies to the questions on behalf of the administration:Provided that a notice to this effect is given to the Chief Municipal Officer at least four clear days before the day of the meeting in which the question is to be replied:Provided further that if the Chief Municipal Officer is of the view that the information asked for requires voluminous effort, time or money or it is against public interest, he may, with the permission of Chairman of the Empowered Standing Committee decline to give the information or seek time to furnish the information.
