Section 2 in Tamil Nadu Panchayats (Interpellation of Chairman of District Panchayat by The Members) Rules, 1998
2. Restriction on questions.
- No question shall be asked or answered at a meeting as to any matter not connected with the administration of the district panchayat and no question shall be asked except as to matters of fact and the answer shall be confined to a statement of facts. Except as thus provided, any question may be asked by any member, subject to the conditions and restrictions specified in these rules.
