Section 8(6) in Tamil Nadu Panchayats (Moving of Resolutions At Meetings of Village Panchayats) Rules, 1999
(6)Ordinarily the president shall put the amendment to vote in the order in which they have been moved and lastly the original motion, if all the amendments are lost. But, it shall be in his discretion in any case to put to vote the original motion and the amendments in such order as he thinks fit.
