Section 6 in Tamil Nadu Panchayats (Moving of Resolutions at Meetings of Panchayat Union Council) Rules, 1999
6. 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 is unwilling to move the resolution, or if he has ceased to be a 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member present at the meeting may move the resolution and, if no member moves it, it shall be considered to have been withdrawn.(3)Every resolution which has been moved shall be seconded, otherwise, it shall not be discussed.
