Section 81(3)(b) in The Delhi Municipal Corporation Act, 1957

[Cites 0, Cited by 0] [Section 81(3)] [Section 81] [Entire Act]

NCT Delhi - Subsection

Section 81(3)(b) in The Delhi Municipal Corporation Act, 1957

(b)no question shall

(i)bring in any name or statement not strictly necessary to make the question intelligible,

(ii)contain arguments, ironical expressions, imputations, epithets or defamatory statements,

(iii)ask for an expression of opinion or the solution of a hypothetical proposition,

(iv)ask as to the character or conduct of any person except in his official or public capacity,

(v)relate to a matter which is primarily the concern of the [a Corporation] [Substituted by Delhi Act 12 of 2011, section 2(a), "for the Corporation" (w.e.f. 13-1-2012)] or of any of the municipal authorities,

(vi)make or imply a charge of a personal character,

(vii)raise questions of policy too large to be dealt with within the limits of an answer to a question,

(viii)repeat in substance questions already answered or to which an answer has been refused,

(ix)ask for information on trivial matters,

(x)ordinarily ask for information on matters of past history,

(xi)ask for information set forth in accessible documents or in ordinary works of reference,

(xii)raise matters under the control of bodies or persons not primarily responsible to the [a Corporation] [Substituted by Delhi Act 12 of 2011, section 2(a), "for the Corporation" (w.e.f. 13-1-2012)],

(xiii)ask for any information on matter which is under adjudication by a court of law.

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NCT Delhi - Subsection

Section 81(3)(b) in The Delhi Municipal Corporation Act, 1957