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State of Rajasthan - Act

The Rajasthan Municipalities (Interpellation of Chairman/ President) Rules, 1959

RAJASTHAN
India

The Rajasthan Municipalities (Interpellation of Chairman/ President) Rules, 1959

Rule THE-RAJASTHAN-MUNICIPALITIES-INTERPELLATION-OF-CHAIRMAN-PRESIDENT-RULES-1959 of 1959

  • Published on 20 October 1959
  • Commenced on 20 October 1959
  • [This is the version of this document from 20 October 1959.]
  • [Note: The original publication document is not available and this content could not be verified.]
The Rajasthan Municipalities (Interpellation of Chairman/ President) Rules, 1959Published vide Notification No. F. 4(34) LSG/59, dated 20-10-1959, published in Rajasthan Gazette, Extraordinary, Part 4-C, dated 24-10-1959In exercise of the powers conferred by Section 297 read with subsection (2) of Section 71 of the Rajasthan Municipalities Act, 1959 (Act No. 38 of 1959), the State Government hereby makes the following rules, namely:-

1. Short title.

- These Rules may be called the Rajasthan Municipalities (Interpellation of Chairman/President) Rules, 1959.

2. Definitions.

- In these rules, unless the context otherwise requires:-
(1)"Act" means the Rajasthan Municipalities Act, 1959 (Act No. 38 of 1959).
(2)"Chairman" means the Chairman of a Municipal Board and includes the Vice-Chairman or member who presides at the meeting of the Municipal Board.
(3)[ "Councillor" means any person who is lawfully a member of the Municipal Council] [Substituted vide Notification No. F. 8 (114) SG/61, dated 27-3-1962, Published in Rajasthan Gazette, Part VI-A, dated 17-5-1962.].
(4)"Member" means any person who is lawfully member of a Municipal Board.
(5)"President" means the President of a Municipal council and includes the Vice-President or the Councillor who presides at the meeting of the Municipal council.

3. No question to be asked which is not connected with Municipal Administration.

- No question shall be asked or answered at a meeting of the Municipal Board/Municipal Council to any matter not connected with the Municipal Administration, and no question shall be asked except as to matters of fact and the answer shall be confined to a statement of facts. Except as thus provided, any question may as asked by any Member/Councillor subject to the following conditions and restrictions.

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.

5. Condition for admissibility of a question.

- In order that a question, may be admissible, it must satisfy the following conditions, namely:-
(1)it must not publish any name or statement not strictly necessary to make the question intelligible;
(2)if a question contains a statement, the Member/Councillor asking, it must make himself responsible for the accuracy of the statement;
(3)it must not contain argument, inferences, ironical expression or defamatory statements;
(4)it must not ask for an expression of opinion or the solution of an abstract, legal question or of a hypothetical proposition;
(5)it must not be asked to the character or conduct to any person except in his official or public capacity; and
(6)it must not be of excessive length.

6. Chairman/President to decide on the admissibility of a question.

- The Chairman/President Shall decide on the admissibility of a question and either allow or disallow it before the date fixed for the next meeting for which it is in time under rule 4. He may disallow any question when, in his opinion, it is an abuse of the right of question or where in his opinion, it cannot be answered consistently with the public interest and shall disallow any question which in his opinion contravenes the rules, and in such case the question shall not be entered in the agenda of the Municipal Board/Municipal Council.

7. Chairman/President to answer the question.

- Question allowed by the Chairman/President shall be entered in the agenda paper for the day, and the Chairman/President shall answer every question so entered if not previously withdrawn by the Member/Councillor putting it in the order in which it stands in the paper before any other business is entered upon at the meeting:Provided that the Chairman/President may, at his discretion, on the ground of public interest, answer a question on the agenda paper even though the question may have been withdrawn.

8. Supplementary Question.

- Any Member/Councillor may put a supplementary question for the purpose.of further elucidating any matter of fact regarding which an answer has been given:Provided that the Chairman/President shall disallow any supplementary question, it infringes the rules to the subject matter of question:Provided further that he may decline to answer a supplementary question without notice in which case, it may be put in the form of a fresh question at a subsequent meeting of the Municipal Board/Municipal Council.

9. No discussion permissible on any question or answer given.

- No discussion shall be permitted in respect of any question or of any answer given to a question asked under these rules.

10. Question asked and answer given to be entered in proceedings.

- The question asked and the answer given to it shall be entered in the proceedings of the Municipal Board/Municipal Council.