Section 2 in Tamil Nadu Panchayats (Moving of Resolutions At Meetings of Village Panchayats) Rules, 1999
2. Procedure of notice.
- A member who wishes to move a resolution shall intimate his intention in writing to the president by giving at least ten clear days notice and such notice shall contain a copy of the resolution which he wishes to move:Provided that the president may allow a resolution with shorter notice than ten days to be entered on the list of business.
