No resolution or question shall however be admissible which does not comply with the following conditions, namely :(1)It shall be clearly and precisely expressed and shall raise a definite issue;(2)It shall not contain arguments, ironical expressions or defamatory statements; nor shall it refer to the conduct or character of persons except in their official or public capacity;(3)It shall refer and have direct bearing to the discretionary and obligatory functions of the Grama Panchayats under the Act.
