Section 3W(5) in Tamil Nadu District Municipalities Act, 1920
(5)The offices of the chairmen of the town panchayats shall be reserved for women and the number of offices reserved for women shall not be less than one-third (including the number of offices reserved for women belonging to the Scheduled Castes and the Scheduled Tribes) of the total number of offices of the chairmen of the town panchayats in the State:Provided that the offices reserved under this sub-section and under subsection (4) shall be allotted by rotation to different town panchayats in such manner as may be prescribed.
