Section 5 in Tamil Nadu Panchayats (Interpellation of President of Village Panchayat by The Members) Rules, 1999
5. Decision as to admissibility of questions.
- The president shall decide on the admissibility of a question and either allow or disallow it before the date fixed for the next meeting for which it may be in time under rule 3. He may disallow any question, if in his opinion, it is an abuse of the right of questioning or where, in his opinion, it cannot be answered consistently in the public interest, and shall disallow any question which, in his opinion, contravenes any of these rules and, in such case, the question shall not be entered in the proceedings of the village panchayat.
