(3)A copy of the statement of charges along with the motion shall be caused to be delivered to the concerned [Chairman or Vice-Chairman] [Substituted for the words 'Vice-Chairman' by Tamil Nadu Panchayats (Fifth Amendment) Act, 1999 (Tamil Nadu Act 31 of 1999).] by the Revenue Divisional Officer and the [Chairman or Vice-Chairman] [Substituted for the words 'Vice-Chairman' by Tamil Nadu Panchayats (Fifth Amendment) Act, 1999 (Tamil Nadu Act 31 of 1999).] shall be required to give a statement in reply to the charges within a week of the receipt of the motion by the [Chairman or Vice-Chairman.] [Substituted for the words 'Vice-Chairman' by Tamil Nadu Panchayats (Fifth Amendment) Act, 1999 (Tamil Nadu Act 31 of 1999).]
