Section 11 in U.P. Kshettra Panchayats (Conduct of Proceedings) Rules, 1962
11. Questions.
(1)Notice of a question shall be given at least eight days before the meeting of the [Kshettra Panchayat] [Substituted by U.P. Act No. 9 of 1994.] at which it is to be asked, and a copy of the question shall be submitted with the notice, provided that the Pramukh may allow a question to be asked, with shorter notice than eight days or may extend the time of answering a question.(2)A question may be asked by any member for the purpose of obtaining information on any matter pertaining to the administration of the [Kshettra Panchayat] [Substituted by U.P. Act No. 9 of 1994.].(3)The member asking a question shall be personally responsible for the accuracy of any statement made therein.(4)No question shall-(i)bring in any name or statement not strictly necessary to make the question intelligible;(ii)contain arguments, inferences, ironical expressions, imputations or defamatory statements;(iii)ask about the character or conduct of any person except in his official or public capacity;(iv)pertain to the individual grievances or complaints of persons employed with the [Kshettra Panchayat] [Substituted by U.P. Act No. 9 of 1994.];(v)repeat, in substance, a question already answered or to which an answer has been refused;(vi)ask for any information on a matter which is under adjudication by a Court of law; or(vii)be of excessive length.(5)The Pramukh may, within the period of notice, disallow any question or any part of a question, on the ground that it relates to a matter which is not primarily the concern of the [Kshettra Panchayat] [Substituted by U.P. Act No. 9 of 1994.] and if he does so the question or part of the question shall not be placed on the list of a question.(6)The Pramukh shall decide on the admissibility of a question, and may disallow any question when in his opinion, it is an abuse of the right of questioning, or is in contravention of these rules or on the ground that it cannot be answered in the public interest.(7)The questions which have not been disallowed shall be entered in the list of questions for the day in the order in which they are received by the Pramukh and shall be called, if the time made available for questions permits, in the order in which they stand on such list.(8)A member putting a question may withdraw the same at any time before the answer is given at the meeting but, in any such case the question shall be expunged from the minutes.(9)No question shall be asked in an emergent meeting nor on any other day except the first day of any other meeting and the time allowed for questions shall not exceed thirty minutes at any meeting.(10)The Khand Vikas Adhikari may, with the permission of the Pramukh orally answer interpolations and supplementary questions thereon.(11)Answers to all questions shall be given orally.(12)Interpolations shall not be adjourned.(13)All questions on the list which remain unanswered at the expiration of the time allowed for questions shall be deemed to have lapsed.
