Section 4 in The Rajasthan Municipalities (Interpellation of Chairman/ President) Rules, 1959
4. Notice of the question to be asked.
- A Member/Councillor who wishes to ask a question shall given atleast seven clear days notice in writing to the Chairman/President Submitting in full the question which he wishes to ask:Provided that the Chairman/President may, if he thinks fit, allow a question to be asked with shorter notice than seven days.
