Section 60(3) in Haryana Municipal Corporation Act, 1994
(3)The right to ask a question shall be governed by the following conditions, namely :-(a)not less than seven days' clear notice in writing specifying the question shall be given to the Corporation Secretary;(b)no question shall -(i)bring in any name or statement not strictly necessary to make the question intelligible;(ii)contain arguments, ironical expression, imputations, epithets or defamatory statements;(iii)ask for an expression of opinion or the solution of a hypothetical proposition;(iv)ask as to 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 Corporation or any of the municipal authorities;(vi)make or imply a charge of a personal character;(vii)raise question of policy too large to be dealt with within the limits of an answer to a question;(viii)repeat in substance questions already answered or to which an answer has been refused;(ix)ask for information on trivial matters;(x)ordinarily ask for information on matters of past history;(xi)ask for information set forth in accessible documents or in ordinary works of reference;(xii)raise matters under the control of bodies or persons not primarily responsible to the Corporation; or(xiii)ask for any information on a matter which is under adjudication by a Court of Law.
