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State of Tamilnadu- Act

Tamil Nadu Panchayats (Moving of Resolutions at Meetings of Panchayat Union Council) Rules, 1999

TAMILNADU
India

Tamil Nadu Panchayats (Moving of Resolutions at Meetings of Panchayat Union Council) Rules, 1999

Rule TAMIL-NADU-PANCHAYATS-MOVING-OF-RESOLUTIONS-AT-MEETINGS-OF-PANCHAYAT-UNION-COUNCIL-RULES-1999 of 1999

  • Published on 28 September 1999
  • Commenced on 28 September 1999
  • [This is the version of this document from 28 September 1999.]
  • [Note: The original publication document is not available and this content could not be verified.]
Tamil Nadu Panchayats (Moving of Resolutions at Meetings of Panchayat Union Council) Rules, 1999Published vide Notification No. G.O. Ms. No. 201, Rural Development (C-4), dated the 28th September 1999 - No. SRO A-71(d-1)/99Published in Part III - Section 1(a), Tamil Nadu Government Gazette Extraordinary, dated the 8th October 1999.G.O. Ms. No. 201. - In exercise of the powers conferred by clause (v) of sub-section (2) of section 242 of the Tamil Nadu Panchayats Act, 1994 (Tamil Nadu Act 21 of 1994) and in supersession of the rules of moving of resolutions at meeting of Panchayat Union Council Rules, the Governor of Tamil Nadu hereby makes the following rules: -

1. Short title.

- These rules may be called the Tamil Nadu Panchayats (Moving of Resolutions at Meetings of Panchayat Union Council) Rules, 1999.

2. Procedure of notice.

- A member who wishes to move a resolution shall intimate his wishes in writing to the chairman by giving at least ten clear days notice and such notice shall contain a copy of the resolution which he wishes to move:Provided that the chairman may allow a resolution with shorter notice than ten days to be entered on the list of business.

3. Admission of resolution.

- No resolution shall be admissible which does not comply with the following conditions, namely: -
(a)It shall be related to the administration of the panchayat union council concerned;
(b)It shall be clearly and precisely be expressed and shall raise a definite issue; and
(c)It shall not contain arguments, inferences, ironical expressions for defamatory statements nor shall it refer to the conduct or character of any person except in his official or public capacity.

4. Admissibility of resolution.

- The chairman shall decide on the admissibility of a resolution. He may disallow any resolution, which in his opinion, contravenes the provisions of the Tamil Nadu Panchayats Act, 1994 (Tamil Nadu Act 21 of 1994), or the rules made thereunder and the decision of the chairman shall be final:Provided that, if in the opinion of the chairman, a resolution relates to a matter which is unconnected with the administration of the panchayat union concerned, the chairman shall refer the resolution to the Inspector and obtain his orders as to its admissibility.

5. Entry of resolution in the list of business.

- A resolution which has been admitted by the chairman shall be entered in the list of business in the notice for the meeting.

6. Procedure to move or otherwise of a resolution.

(1)A member in whose name a resolution appears on the list of business shall, when called on, either -
(a)move the resolution; or
(b)withdraw the resolution in which case, he shall confine himself to a mere statement to that effect.
(2)If the member, when called on, is absent or proposes to withdraw or is unwilling to move the resolution, or if he has ceased to be a member before the meeting, any member present at the meeting may move the resolution and, if no member moves it, it shall be considered to have been withdrawn.
(3)Every resolution which has been moved shall be seconded, otherwise, it shall not be discussed.

7. Mode of discussion.

(1)No speech, except with the permission of the chairman, shall exceed five minutes in duration:Provided that the mover of a resolution, when moving the same, may speak for not more than ten minutes.
(2)The discussion of a resolution shall be strictly limited to the subject of the resolution.

8. Amendment to a resolution.

(1)When a resolution is under discussion, any member may, subject to rules 3,4 and 7, move an amendment to such resolution.
(2)Every amendment which has been moved, shall be seconded, otherwise, it shall not be discussed.
(3)A member who has moved a resolution or an amendment to a resolution shall not withdraw the same except by leave of the panchayat union council.
(4)No discussion shall be permitted on a motion for leave to withdraw except with the permission of the chairman.
(5)When an amendment to any resolution is moved or when two or more such amendments are moved, the chairman shall, before taking the consent of the panchayat union council thereon, state or read to the panchayat union council, the terms of original motion and of the amendment or amendments proposed.
(6)Ordinarily, the chairman 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.

9. Division of resolution into points for voting.

- When any resolution involving several points has been discussed, it shall be in the discretion of the chairman to divide the resolutions into points and put each of such points separately to vote.