(8)As soon as the meeting convened under this section is commenced, the-Tahsildar shall read to the Village Panchayat the notice of the Inspector and the explanation if any, of the President [and the proposal for the removal of the President] [Inserted by Tamil Nadu Panchayats (Amendment) Act, 1999 (Tamil Nadu Act 2 of 1999).], for the consideration of which it has been convened.[(8-A) There shall be no debate in any meeting under this section.] [Sub-section 8-A was inserted by Tamil Nadu Panchayats (Amendment) Act, 1999 (Tamil Nadu Act 2 of 1999).]
