Section 2 in Tamil Nadu Panchayats (Moving of Resolutions at Meetings of District Panchayats) Rules, 1999
2. Admission of resolution.
(1)A member in whose name a resolution appears on the list of business shall, when called on to move the resolution shall move the resolution or if he is absent or proposes to withdraw or is unwilling to move the resolution or has ceased to be a member before the meeting, any member present at the meeting may move such resolution. If no member moves such resolution, it shall be considered to have been withdrawn.(2)Every resolution which has been moved shall be seconded, otherwise it shall not be discussed.
