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State of Tamilnadu- Act

Tamil Nadu Panchayats (Moving of Resolutions at Meetings of District Panchayats) Rules, 1999

TAMILNADU
India

Tamil Nadu Panchayats (Moving of Resolutions at Meetings of District Panchayats) Rules, 1999

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

  • Published on 28 December 1999
  • Commenced on 28 December 1999
  • [This is the version of this document from 28 December 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 District Panchayats) Rules, 1999Published vide Notification No. G.O. Ms. No. 272, Rural Development (C-4), dated 28.12.1999 - No. SRO-A-95 (b-1)/99Published in Part III - Section 1(a) of the Tamil Nadu Government Gazette Extraordinary, dated 30th December 1999.In exercise of the powers conferred by clause (v) of sub-section (2) of section 242 of the Tamil Nadu Panchayats Act, 1994 (Tamil Nadu Act 21 of 1994), the Governor of Tamil Nadu hereby makes the following rules: -

1. Short title.

- These rules may be called the Tamil Nadu Panchayats (Moving of Resolution 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 If no member moves such resolution, it shall be considered to have been withdrawn.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.

3. Mode of discussion.

(1)No speech, except with the permission of the chairman, shall exceed five minutes in duration:Provided that the person who has moved the 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 moved.
(3)When an amendment to any resolution is moved, the chairman shall, before taking the consent of the district panchayat thereon, state or read to the district panchayat the terms of the original motion and of the amendment proposed.
(4)Ordinarily, the chairman shall put the amendments 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 his discretion in any case to put to vote the original motion and the amendments in such order as he thinks fit.

4. Amendment to a resolution.

(1)When a resolution is under discussion, any member may, subject to rules 3 and 6, move an amendment to such resolution.
(2)Every amendment, which has been moved, shall be seconded, otherwise, it shall not be discussed.

5. Withdrawal of a resolution.

(1)A member who has moved a resolution or an amendment thereto shall not withdraw the same except by leave of the district panchayats.
(2)No discussion shall be permitted on a motion for leave to withdraw except with the permission of the Chairman.

6. Division of resolution into points for voting.

- When any resolution involving several points has been discussed, it shall be the discretion of the Chairman to decide the subject into points and put each of such points separately to vote.