Section 105(1) in Kolkata Municipal Corporation Act, 1980
(1)A Councillor [ xxx ] [Words, "or an Alderman" omitted by section 4(10)(b), ibid, w.e.f. 1.6.1994.] may, subject to the provisions of sub-section (2), ask the Mayor-in-Council questions on any matter relating to the administration of the Corporation or the municipal government of Kolkata and all such questions shall be addressed to the Mayor-in-Council and shall be answered either by the Mayor or by any other member of the Mayor-in-Council.
