Section 7 in Tamil Nadu Panchayats (Interpellation of Chairman of District Panchayat by The Members) Rules, 1998
7. Supplementary questions.
- Any member may put a supplementary question for the purpose of seeking further answers and clarification regarding which an answer has been given:Provided that the Chairman shall disallow any supplementary question if, in his opinion, it infringes the rules as to the subject matter of question and does not confirm to the conditions specified under rule 4:Provided further that the Chairman may decline to answer a supplementary question without notice, in which case it may be put only in the form of a fresh question at a subsequent meeting.
