Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com ADMINISTRATORS (POWERS RELATING TO THE PROCEDURE AND CONDUCT OF BUSINESS OF METROPOLITAN COUNCIL OF DELHI) RULES, 1967 CONTENTS PART 1 :- PRELIMINARY 1. Short title and commencement 2. Definitions PART 2 :- REGULATION OF QUESTION AND PROHIBITION OF DISCUSSION OF CERTAIN MATTERS 3. Regulation of Questions 4. Restrictions of resolutions 5. Restrictions on subject 6. Interpretations ADMINISTRATORS (POWERS RELATING TO THE PROCEDURE AND CONDUCT OF BUSINESS OF METROPOLITAN COUNCIL OF DELHI) RULES, 1967 ADMINISTRATORS (POWERS RELATING TO THE PROCEDURE AND CONDUCT OF BUSINESS OF METROPOLITAN COUNCIL OF DELHI) RULES, 1967 PART 1 PRELIMINARY 1. Short title and commencement :- (1) These rules may be called the Administrator's (Powers relating to the Procedure and Conduct of Business of the Metropolitan Council of Delhi) Rules, 1967. (2)They shall come into force on the date of their publication in the official Gazette. 2. Definitions :- In these rules, unless the context otherwise requires (a)"Act " means the Delhi Administration Act, 1966 (19 of 1966) ; (b)"Chairman" means the Chairman of the Metropolitan Council; (c)"motion" means a proposal made by a member of the consideration of the Metropolitan Council and includes a proposal for undertaking legislation and an amendment to a motion; (d) "Question" includes a "Short Notice Question ". PART 2 REGULATION OF QUESTION AND PROHIBITION OF DISCUSSION OF CERTAIN MATTERS 3. Regulation of Questions :- (1) No question shall be asked on any matter which affects the discharge of the functions of the Administrator in so far as he is required by or under the Act to act in his discretion, or by or under any law to exercise judicial or quasi-judicial functions except for the purpose of eliciting factual information regarding such matter. (2)If the Chairman is of the opinion that a question or any part of a Question is or may be one which cannot be asked because it is outside the scope of sub-rule (1), he shall, as soon as may be, after the receipt of the notice of the Question, forward to the Administrator a copy thereof and unless the Administrator decides that the Question may be, put it shall not be entered in the List of Business. (3) Notwithstanding the fact that the Chairman has made no reference under sub-rule (2), if the Administrator, acting in his discretion, decides that any Question or part of a Question is one which cannot be asked because it is outside the scope of sub-rule (1), he may communicate his decision to the Chairman and on such communication, the Question shall not be entered in the List of Business or, if it has been so entered, the Chairman shall decline to allow the Question to be put. (4) The Chairman shall disallow any supplementary Question, if in his opinion, it is outside the scope of sub-rule (1). (5) If any doubt arises whether any Question or part of Question is or is not outside the scope of sub-rule (1), the Administrator shall, acting in his discretion, decide the point. 4. Restrictions of resolutions :- (1) No resolution shall be moved which relates to any matter which affects the discharge of the functions of the Administrator in so far as he is required by or under the Act to act in his discretion, or by or under any law to exercise judicial or quasi-judicial functions. (2) If the Chairman is of the opinion that the resolution or any part of a resolution is or may be one which cannot be moved because it is prohibited under sub-rule (1), he shall, as soon as may be, after the receipt of the notice of the resolution, forward to the Administrator a copy thereof, and unless the Administrator decides that the resolution may be moved, it shall not be entered in the List of Business. (3) Notwithstanding the fact that the Chairman has made no reference under sub-rule (2), if the Administrator, acting in his discretion, decides that any resolution or any part of a resolution is one which cannot be moved because it is prohibited under sub-rule (1), he may communicate his decision to the Chairman, and on such communication, the resolution shall not be entered in the List of Business or, if it has been so entered, the Chairman shall decline to allow the resolution to be moved. (4) If any doubt arises whether any resolution of which notice has been given or any part thereof is or is not within the prohibition imposed by sub-rule (1), the Administrator shall, acting in his discretion, decide the point. 5. Restrictions on subject :- matter of motions, etc. The provisions of rule 6. Interpretations :- If any doubt arises as to the interpretation of any of the provisions of these rules, it shall be referred to the Administrator for his decision