Section 8(5) in Tamil Nadu Panchayats (Moving of Resolutions at Meetings of Panchayat Union Council) Rules, 1999
(5)When an amendment to any resolution is moved or when two or more such amendments are moved, the chairman shall, before taking the consent of the panchayat union council thereon, state or read to the panchayat union council, the terms of original motion and of the amendment or amendments proposed.
