Section 8 in Tamil Nadu Panchayats (Moving of Resolutions At Meetings of Village Panchayats) Rules, 1999
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.
