Section 36(4) in Bihar Panchayat Raj Institutions (Conduct of Business) Rules, 2015
(4)The presiding member 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 Gram Panchayat/Panchayat Samiti/Zila parishad and on such disallowance, the question or part of the question shall not be placed on the list of questions.
