Section 11(2)(c) in U.P. Zila Panchayats (Conduct of Proceedings) Rules, 1962

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State of Uttar Pradesh - Subsection

Section 11(2)(c) in U.P. Zila Panchayats (Conduct of Proceedings) Rules, 1962

(c)the question shall not-

(i)bring in any name or statement not strictly necessary to make the question intelligible;

(ii)contain arguments, inferences, ironical expressions, imputations, or defamatory statements;

(iii)ask for the expression of an opinion or the solution of an abstract legal question or of a hypothetical proposition;

(iv)ask about the character or conduct of any person except in his official or public capacity;

(v)relate to a matter which is not primarily the concern of the [Zila Panchayat] [Substituted by U.P. Act No. 9 of 1994.];

(vi)make or imply a charge of personal character;

(vii)raise question of policy too large to be dealt within the limits of an answer to a question;

(viii)repeat, in substance a question already answered or to which an answer has been refused;

(ix)ask for information on a trivial matter;

(x)ordinarily ask for information on a matter of past history;

(xi)ask for information set forth in accessible documents or in ordinary books of reference;

(xii)raise matter under the control of bodies or persons not responsible to the [Zila Panchayat] [Substituted by U.P. Act No. 9 of 1994.];

(xiii)ask for any information on a matter which is under adjudication by a Court of law;

(xiv)be of excessive length;

(xv)relate to the individual grievances or complaints of persons who are for the time being employed with Government or the [Zila Panchayat] [Substituted by U.P. Act No. 9 of 1994.].

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State of Uttar Pradesh - Subsection

Section 11(2)(c) in U.P. Zila Panchayats (Conduct of Proceedings) Rules, 1962