Section 61(3)(b) in Jammu and Kashmir Municipal Corporation Act, 2000

[Cites 0, Cited by 0] [Section 61(3)] [Section 61] [Entire Act]

(b)No question shall:-

(i)bring any name or statement not strictly necessary to make the question intelligible;

(ii)contain arguments, ironical expressions, imputations, epithets or defamatory statement;

(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 a matter which is not primarily the concern of the Corporation or any of the Municipal authorities.

(vi)Make or imply a charge of a personal character;

(vii)Raise question of policy too large to be dealt with within the limits of an answer to a question;

(viii)Repeat in substance question already answered or to which an answer has been refused ;

(ix)Ask for information on trivial matters;

(x)Ordinarily 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 Corporation; or

(xiii)Ask for any information on a matter which is under adjudication by a Court of Law.

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