Section 29(7) in Tamil Nadu Panchayats (Elections) Rules, 1995
(7)The Returning Officer shall hold the scrutiny on the date and time notified in this behalf in the election notice and shall not allow any adjournment of the proceedings except when such proceedings are interrupted or obstructed by riot or open violence or by causes beyond his control:Provided that if an objection is raised by the Returning Officer or is made by any other persons, the candidate concerned may be allowed time to rebut it not later than [10.00 a.m.] [Substituted for '11.00 a.m.' by G.O. Ms. No. 88, dated 25.7.2016.] on the next day, but one following date fixed for scrutiny. The Returning Officer shall give his decision on that nomination on the adjourned date.
