Section 3 in Tamil Nadu Panchayats (Moving of Resolutions at Meetings of District Panchayats) Rules, 1999
3. Mode of discussion.
(1)No speech, except with the permission of the chairman, shall exceed five minutes in duration:Provided that the person who has moved the resolution, when moving the same, may speak for not more than ten minutes.(2)The discussion of a resolution shall be strictly limited to the subject moved.(3)When an amendment to any resolution is moved, the chairman shall, before taking the consent of the district panchayat thereon, state or read to the district panchayat the terms of the original motion and of the amendment proposed.(4)Ordinarily, the chairman shall put the amendments to vote in the order in which they have been moved and lastly the original motion, if all the amendments are lost. But, it shall be his discretion in any case to put to vote the original motion and the amendments in such order as he thinks fit.
