Section 18 in U.P. Zila Panchayats (Conduct of Proceedings) Rules, 1962
18. Postponement and withdrawal of questions.
(1)The Adhyaksha, may, if satisfied that the answer to a question cannot be given at the particular meeting for which it has been listed, postpone the same for the next meeting.(2)A question may also be postponed for a subsequent meeting at the written request of the member in whose name it appears in the list of questions. The written request shall be delivered at least twenty-four hours before the date of the meeting at which the question is otherwise to be answered. A question may, similarly, be withdrawn by a member in which case it shall be removed from the list of questions.(3)The postponed question shall appear at the head of the list of questions prepared for the meeting at which they are to be answered and the inclusion in that list of such of them as had been postponed otherwise than at the request of the member, shall not have any limiting effect on the right of that member under Rule 12 to ask questions at that f meeting.
