Section 4 in Tamil Nadu Panchayats (Moving of Resolutions at Meetings of Panchayat Union Council) Rules, 1999
4. Admissibility of resolution.
- The chairman shall decide on the admissibility of a resolution. He may disallow any resolution, which in his opinion, contravenes the provisions of the Tamil Nadu Panchayats Act, 1994 (Tamil Nadu Act 21 of 1994), or the rules made thereunder and the decision of the chairman shall be final:Provided that, if in the opinion of the chairman, a resolution relates to a matter which is unconnected with the administration of the panchayat union concerned, the chairman shall refer the resolution to the Inspector and obtain his orders as to its admissibility.
