Section 3 in Tamil Nadu Panchayats (Moving of Resolutions At Meetings of Village Panchayats) Rules, 1999
3. Admission of resolution.
- No resolution shall be admissible which does not comply with the following conditions, namely: -(a)It shall be related to the administration of the village panchayat concerned;(b)It shall be clearly and precisely expressed and shall rise a definite issue; and(c)It shall not contain arguments, inferences, ironical expressions or defamatory statements, nor shall it refer to the conduct or character of any person except in his official or public capacity.
