Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 4] [Entire Act] State of Tamilnadu - Subsection Section 4(vi) in Tamil Nadu Panchayats (Interpellation of Chairman of District Panchayat by The Members) Rules, 1998 (vi)it shall not be asked as to the character or conduct of any person except in his official or public capacity;
