Section 36 in The Orissa Municipal Corporation Act, 2003
36. Corporators right to ask questions and make proposals.
(1)Subject to any bye-laws made in this behalf a Corporator may put question and make proposals to the Commissioner who shall answer any question concerning or connected with the administration of this Act or the Corporation administration of the city :Provided that -(a)not less than seven clear days notice in writing specifying the questions shall have to be given to the Corporation Secretary; before putting such questions.(b)no question shall be asked -(i)which calls for an expression of opinion or for the solution of an abstract legal question or of a hypothetical proposition; or(ii)which concerns or is connected with, either directly or indirectly, any pending suit or proceedings in any Court of law or before any Tribunal; or(iii)which relates to the character, conduct of any Corporation officer or employee except in his official or public capacity; or(iv)which is or by implication may be defamatory of or which makes or implies, a charge of a personal character against any person or section of any community; or(v)which contravenes any bye-law made under this Act.(2)The Mayor shall disallow any question which, in his opinion, is in contravention of the provisions of Sub-section (1).(3)If any doubt arises whether any question is or is not within the restriction imposed by Sub-section (1), the Mayor shall decide the point, and his decision shall be final.(4)The Commissioner shall not be bound to answer a question if, in his opinion, it can not be answered without detriment to the interests of the Corporation or if it asks for information which has been communicated to him in Confidence.(5)Any Corporator may call the attention of the Commissioner to any neglect in the execution of the Corporation work or to any waste or damage to the Corporation property or to the wants of any locality and may suggest in respect thereof any proposal or improvement which he considers desirable;Explanation. - For the purpose of this section, the expression, "Corporator" shall include an ex-officio or nominated Corporator.
