Section 6 in Tamil Nadu Panchayats (Interpellation of President of Village Panchayat by The Members) Rules, 1999
6. Agenda.
- Questions allowed by the president shall be entered in the agenda and the president shall answer every question so entered, if not previously withdrawn by the member putting it, in the order in which it stands in the paper, before any business is entered upon at the meeting:Provided that the president may, at his discretion, on the ground of public interest, answer a question on the agenda, even though the question may have been withdrawn.
