Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0]

State of Tamilnadu- Act

Tamil Nadu Panchayats (Moving of Resolutions At Meetings of Village Panchayats) Rules, 1999

TAMILNADU
India

Tamil Nadu Panchayats (Moving of Resolutions At Meetings of Village Panchayats) Rules, 1999

Rule TAMIL-NADU-PANCHAYATS-MOVING-OF-RESOLUTIONS-AT-MEETINGS-OF-VILLAGE-PANCHAYATS-RULES-1999 of 1999

  • Published on 30 August 1999
  • Commenced on 30 August 1999
  • [This is the version of this document from 30 August 1999.]
  • [Note: The original publication document is not available and this content could not be verified.]
Tamil Nadu Panchayats (Moving of Resolutions At Meetings of Village Panchayats) Rules, 1999Published vide Notification No. G.O. Ms. No. 180, Rural Development (C4), dated the 30th August 1999 - No. SRO A/64(a-4)99Published in Part III - Section 1(a), of the Tamil Nadu Government Gazette Extraordinary, dated the 1st September 1999.G.O. Ms. No. 180. - In exercise of the powers conferred by clauses (v) and (viii) of sub-section (2) of section 242 of the Tamil Nadu Panchayats Act, 1994 (Tamil Nadu Act 21 of 1994) and in supersession of the rules relating to moving of resolutions at meetings of panchayats, the Governor of Tamil Nadu hereby makes the following rules: -

1. Short title.

- These rules may be called the Tamil Nadu Panchayats (Moving of Resolutions at Meetings of Village Panchayats) Rules, 1999.

2. Procedure of notice.

- A member who wishes to move a resolution shall intimate his intention in writing to the president by giving at least ten clear days notice and such notice shall contain a copy of the resolution which he wishes to move:Provided that the president may allow a resolution with shorter notice than ten days to be entered on the list of business.

3. Admission of resolution.

- No resolution shall be admissible which does not comply with the following conditions, namely: -
(a)It shall be related to the administration of the village panchayat concerned;
(b)It shall be clearly and precisely expressed and shall rise a definite issue; and
(c)It shall not contain arguments, inferences, ironical expressions or defamatory statements, nor shall it refer to the conduct or character of any person except in his official or public capacity.

4. Admissibility of resolution.

- The president shall decide on the admissibility of a resolution. He may disallow any resolution which, in his opinion, contravenes the provisions of the Tamil Nadu Panchayats Act, 1994 (Tamil Nadu Act 21 of 1994) or the rules made thereunder and the decision of the president shall be final:Provided that if, in the opinion of the president, a resolution relates to a matter which is unconnected with the administration of the village panchayat concerned, the president shall refer the resolution to the Inspector and obtain his orders as to its admissibility.

5. Entry of resolution in the list of business.

- A resolution which has been admitted by the president shall be entered in the list of business in the notice for the meeting.

6. The procedure to move or otherwise of a resolution.

(1)A member in whose name a resolution appears on the list of business shall, when called on, either, -
(a)move the resolution; or
(b)withdraw the resolution in which case he shall confine himself to a mere statement to that effect.
(2)If the member, when called on, is absent or proposes to withdraw or unwilling to move the resolution or if he has ceased to be member before the meeting, any member present at the meeting may move the resolution and, if no member moves it, it shall be considered to have been withdrawn.
(3)Every resolution which has been moved shall be seconded, otherwise it shall not be discussed.

7. Mode of discussion.

(1)No speech, except with the permission of the president shall exceed five minutes in duration:Provided that the mover of a resolution when moving the same may speak for not more than ten minutes.
(2)The discussion of a resolution shall be strictly limited to the subject of the resolution moved.

8. Amendment to a resolution.

(1)When a resolution is under discussion, any member may, subject to rules 3,4 and 7, move an amendment to such resolution.
(2)Every amendment, which has been moved, shall be seconded, otherwise it shall not be discussed.
(3)A member who has moved a resolution or an amendment to a resolution shall not withdraw the same except by leave of the village panchayat.
(4)No discussion shall be permitted on a motion for leave to withdraw except with the permission of the President.
(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.
(6)Ordinarily the president shall put the amendment to vote in the order in which they have been moved and lastly the original motion, if all the amendments are lost. But, it shall be in his discretion in any case to put to vote the original motion and the amendments in such order as he thinks fit.

9. Division of resolution into points for voting.

- When any resolution involving several points has been discussed, it shall be in the discretion of the president to divide the resolution into points and put each of such point separately to vote.