Section 41(10) in U.P. Zila Panchayats (Conduct of Proceedings) Rules, 1962
(10)Members of a committee may within the limits of time fixed by the Chairman, ask any questions with a view to eliciting information connected with any subject or matter falling within the purview of the Committee. Where such a question is asked by any member, the Chairman shall as far as possible furnish the required information forthwith. Where the required information cannot be readily furnished, it shall be so done on a suitable future date to be fixed by him. The provisions of clauses (a) and (c) of sub-rule (2) of Rule 11 and sub-rule (2) of Rule 12 shall apply mutatis mutandis to the questions asked under this sub-rule :Provided that the reference to Adhyaksha in these clauses and sub-rule shall be deemed reference to the Chairman.
