Section 66A in The Mumbai Municipal Corporation Act, 1888
66A. [ Right to ask questions. [New section 66A was inserted by Bombay 23 of 1930, Section 3.]
(1)Subject to any regulations made in this behalf under section 36, a councillor may question the [Commissioner] who shall answer any question concerning or connected with the administration of this Act or the municipal government of [Brihan Mumbai] [These words were substituted for the words 'Greater Bombay' by Maharashtra 25 of 1996 (w.e.f. 4.9.1996).].Provided that-(a)not less than seven clear day's notice in writing specifying the questions has been given to the Municipal Secretary;(b)no question shall be asked(i)which calls for an expression of opinion or for the solution of an abstract legal question or of a hypothetical proposition; or(ii)which concerns or is in connection with, either directly or indirectly, any pending suit or proceedings, in any court of law or before any tribunal in any part of [the territory of India] [ These words was substituted for the words 'His Majesty's possession' by the Adaption of Laws Order, 1950.]; or(iii)which relates to the character or conduct of any Municipal Officer or servant except in his official or public capacity; or(iv)which is or by implication may be, defamatory of or which makes or implies a charges of a personal character against any person or section of any community; or(v)which contravenes any regulation made by the Corporation in this behalf under section 36,(2)The [Mayor] [This word was substituted for the words 'Chairperson of the Corporation' by Maharashtra 27 of 1999, section 20(b) (w.e.f 23-4-1999).] shall disallow any question which is in his opinion, in contravention of the provisions of sub-section (1).(3)If any doubt arises whether any question is or is not within the restrictions imposed by sub-section (1), the [Mayor] [This word was substituted for the word 'Mayor' by Maharashtra 27 of 1999, section 19(c), (w.e.f. 23-4-1999).] shall decide the point and his decision shall be final.(4)The [Mayor] [This word was substituted for the words 'Mayor' or any member of the Mayor-in-council' by Maharashtra 27 of 1999, Section 20(d), (w.e.f. 23-4-1999)] shall not be bound to answer a question if in his opinion, it cannot be answered without detriment to the interests of the Corporation or if, it asks for information which has been communicated to him in confidence.](5)[ The General Manager shall without unreasonable delay furnish the [Commissioner] [This Sub-Section was added by Bombay 48 of 1948, section 10] with such information relating to the [Brihan Mumbai Electric Supply and Transport Undertaking] [ These words were substituted by Maharashtra 25 of 1996, (w.e.f 4-9-1996).] as he may require for the purpose of answering any question under this section.]]
