Section 8(5) in Tamil Nadu Panchayats (Moving of Resolutions At Meetings of Village Panchayats) Rules, 1999
(5)When an amendment to any resolution is moved or when two or more such amendments are moved, the president shall, before taking the consent of the village panchayat thereon, state or read to the village panchayat, the terms of the original motion and of the amendment or amendments proposed.
