Section 8(5) in Tamil Nadu Panchayats (Employees Conduct) Rules, 2001
(5)The concerned panchayat shall dispose of the application seeking the sanction/permission referred to in sub-rules (1) and (2) and with in the period of two months from the date of receipt of such application from the panchayat employees. If any clarifications or particulars are sought for from the panchayat employee, the said period of two months shall be reckoned from the date of receipt such clarifications or particulars. Where no order according to such sanction or granting such permission is issued within the said period of two months, it shall be deemed that the concerned panchayat has accorded the sanction of granted the permission on the expiry of the said period of two months and the panchayat employee can acquire or dispose the immovable property, purchase or sale the movable property or commence the construction/extension of the house.
