Section 48(2) in Tamil Nadu Panchayats (Elections) Rules, 1995
(2)No person shall vote at an election if he is subject to any of the disqualifications referred to in section 16 of the Representation of the Peoples Act, 1950 (Central Act 43 of 1950) or section 35 or 36 of the Tamil Nadu Panchayats Act, 1994 (Tamil Nadu Act 21 of 1994).
