Section 5 in Tamil Nadu Panchayats (Interpellation of Chairman of Panchayat Union Council by Its Members) Rules, 1999
5. Decision as to admissibility of questions.
- The Chairman 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 maybe 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 panchayat union council.
