Section 2 in Tamil Nadu Panchayats (Interpellation of President of Village Panchayat by The Members) Rules, 1999
2. Restriction on question.
- No question shall be asked or answered at a meeting of a panchayat as to any matter not concerned with the village panchayat administration 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 of a village panchayat subject to the conditions and restrictions specified in these rules.
