Section 3 in The Rajasthan Municipalities (Interpellation of Chairman/ President) Rules, 1959
3. No question to be asked which is not connected with Municipal Administration.
- No question shall be asked or answered at a meeting of the Municipal Board/Municipal Council to any matter not connected with the Municipal Administration, and no question shall be asked except as to matters of fact and the answer shall be confined to a statement of facts. Except as thus provided, any question may as asked by any Member/Councillor subject to the following conditions and restrictions.
