Section 4(3) in Tamil Nadu Panchayats (Preparation and Submission of Administration Report of Village Panchayats) Rules, 1999
(3)President, vice-president and members. - (a) Is the office of the president reserved. If so, to whom, Scheduled Caste/ Scheduled Tribe/Women?(b)Was there any election of president or vice-president during the year and was there any election dispute ? If so, what was the result?(c)Was the president or vice-president removed from office during the year? If so, reasons for the same and details may be furnished;(d)Was any motion expressing want of confidence in the vice-president passed?(e)Was the vice-president in-charge, of the office of president or whether any temporary president appointed, and, if so, for what period ?(f)Was any member disqualified during the year?(g)Was any member restored to office during the year?
