Section 91(5) in Tamil Nadu Panchayats (Elections) Rules, 1995
(5)No election of Vice-Chairman shall be conducted at a meeting convened under this rule, unless, there be present a majority of a Ward members then on the District Panchayat or Panchayat Union Council, as the case may be:Provided that this sub-rule shall not apply, if election of Vice-Chairman could not be conducted at three consecutive meetings for want of such majority.
