Section 211(14) in Tamil Nadu Panchayats Act, 1994
(14)If the motion is not carried by such a majority as aforesaid, or if the meeting cannot be held for want of the quorum referred to in sub-section (13), no notice of any subsequent motion expressing want of confidence in the same Vice-President shall be received until after the expiry of [one year] [Substituted for the words 'six months' by Tamil Nadu Panchayats (Amendment) Act, 2008.] from the date of the meeting.
