Section 2 in Tamil Nadu Panchayats (Interpellation of Chairman of Panchayat Union Council by Its Members) Rules, 1999
2. Restriction on question.
- No question shall be asked or answered at a meeting of a panchayat union council as to any matter not connected with the administration of the panchayat union and no question shall be asked except as to matters of fact and the answer shall be confined to a statement of facts. Except as thus provided, any question may be asked by any member of a panchayat union council, subject to the conditions and restrictions specified in these rules.
