Section 4 in Tamil Nadu Panchayats (Interpellation of Chairman of District Panchayat by The Members) Rules, 1998
4. Admissible questions.
- In order that a question may be admissible, it must satisfy the following conditions, namely: -(i)it shall be related to the administration of the district panchayat and it shall be based on facts;(ii)it shall not relate to any name or statement not strictly necessary to make the question intelligible;(iii)if a question contains a statement, the member asking it shall make himself responsible for the accuracy of the statement;(iv)it shall not contain arguments, inferences, ironical, satirical expressions or defamatory statements;(v)it shall not ask for an expression of opinion or the solution of an abstract legal question or of a hypothetical proposition;(vi)it shall not be asked as to the character or conduct of any person except in his official or public capacity;(vii)it shall be short and brief and shall not be of excessive in length; and(viii)a question once fully answered may not be asked again.
