Section 5 in Tamil Nadu Panchayats (Interpellation of Chairman of District Panchayat by The Members) Rules, 1998
5. Decision as to the questions.
- The Chairman shall decide on the admissibility of a question and either allow or disallow if before the date fixed for the next meeting for which it may be within the time specified under Rule 3. He may disallow any question, if in his opinion, it is an abuse of the right of questioning or where in his opinion it cannot be answered consistently in the public interest, and shall disallow any question which, in his opinion, contravenes any of these rules; and in such case, the question shall not be entered in the proceedings of the district panchayat.
