Section 91(2) in Tamil Nadu Panchayats (Elections) Rules, 1995
(2)In the case of a casual vacancy of Vice-Chairman of a District Panchayat or Panchayat Union Council, as the case may be, the meeting for the election of Vice-Chairman shall be conducted on the day fixed by the State Election Commission which shall be within [sixty days] [Substituted for the expressions 'thirty days' by G.O. Ms. 164, Rural Development (C-4), dated the 27th October 2004.] from the date of occurrence of the vacancy.
