Section 7 in Tamil Nadu Panchayats (Interpellation of President of Village Panchayat by The Members) Rules, 1999
7. Supplementary questions.
- Any member may put a supplementary question for the purpose of further elucidating any matter of fact regarding which an answer has been given:Provided that the President shall disallow any supplementary question if, in his opinion, it infringes the rules as to the subject matter of questions and does not conform to the conditions specified under rule 4:Provided further that he 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 of the village panchayat.
