Section 18 in Chhattisgarh Municipalities (Procedure for Conduct of Business) Rules, 2016
18. Procedure relating to questions.
(1)No Councillor shall ask more than two questions in any general meeting.(2)After scrutiny of questions to be asked by the Councillors keeping in view of Rule 17, the questions allowed shall be included in agenda of the first meeting of the Municipality to be held after 10 days of such scrutiny for reply.(3)The order of questions in the agenda will be determined by the Presiding Officer by lot:Provided that a period of maximum one hour shall be fixed for reply of questions in any meeting and for the questions, which are not replied within this period, a written reply shall be kept available for information in the office.(4)The Chief Executive Officer, with prior consultation of the Mayor/President shall send reply of the questions allowed prior to at least one day of the aforesaid meeting. The Presiding Officer shall have right to extend the time limit for answering the questions.(5)Any Councillor seeking more clarifications may ask maximum two supplementary questions.(6)No discussion shall be allowed on reply of any question or supplementary questions and no resolution shall be recorded in this regard.(7)No discussion shall be allowed for any question which has been disallowed.(8)The Secretary shall maintain details of questions received in Form 'D' appended to these rules.(9)If it is found that amendment in reply to any question is essential, then amended reply may be submitted in the next meeting :Provided that no discussion shall be made in respect of the amended reply.
