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State of Uttar Pradesh - Section

Section 17 in U.P. Zila Panchayats (Conduct of Proceedings) Rules, 1962

17. Supplementary questions.

(1)No discussion shall be permitted in respect of any question or the answer to a question.
(2)Any member may, when called by the Adhyaksha ask a supplementary question for the purpose of further elucidation of any matter of fact regarding which an answer has been given.
(3)Ordinarily not more than two supplementary questions shall be allowed in respect of any questions.