Section 36(3) in Bihar Panchayat Raj Institutions (Conduct of Business) Rules, 2015
(3)Any question shall be admissible when the following conditions are fulfilled -(i)The question shall not contain any such name or speech which is not strictly necessary in view of intelligibility;(ii)If a question contains a speech, the member asking the question shall be responsible for its accuracy;(iii)The question shall not contain arguments, inferences, ironical expressions or anything defamatory;(iv)The question shall not be asked for opinion on or the solution of an abstract legal question or of a hypothetical proposition in the question;(v)The question shall not be asked in respect of the character or conduct of any person except in his official or public capacity;(vi)The question shall not pertain to the individual grievances or complaints of members of Gram Panchayat/Panchayat Samiti/Zila parishad;(vii)The question shall not be of excessive length;(viii)A question once fully answered shall not be asked again.
