Section 6 in Tamil Nadu Panchayats (Interpellation of Chairman of Panchayat Union Council by Its Members) Rules, 1999
6. Entry of questions into the agenda.
- Questions allowed by the chairman shall be entered in the agenda and the chairman shall answer every question so entered, if not previously withdrawn by the member putting it, in the order in which it stands in the paper, before any business is entered upon at the meeting. The answer shall be confined to a statement of facts only:Provided that the chairman may, at his discretion, on the ground of public interest, answer a question on the agenda, even though the question may have been withdrawn.
