Section 11(2) in Orissa Municipal Corporation (Procedure and Conduct of Business) Rules, 2003
(2)In order that a question may be admissible, it must satisfy the following conditions, namely :(a)If it contains a statement by the Corporator himself, he shall make himself responsible for the accuracy of the statement based on authentic records;(b)It shall not contain argument, inferences, ironical expression or defamatory statements;(c)It shall not ask for an expression of opinion or the solution of a hypothetical proposition;(d)It may not be asked as to the character or conduct of any person except in his official or public capacity;(e)It shall not be of excessive length;(f)It shall be brief and specific;(g)It shall not seek information set forth in documents easily accessible to Corporators;(h)It shall not suggest action;(i)It shall not ask for any interpretation of law;(j)It shall not relate to a matter which is subjudice; and(k)It shall not ordinarily raise a matter in which the interest of a particular individual is involved.
