Section 69(2) in Tamil Nadu Panchayats (Elections) Rules, 1995
(2)In the case of election of members of Panchayat Union Council, the names of the candidates duly elected shall be forwarded without delay in Form 25 by the Returning Officer to the State Election Commission and a copy thereof shall be forwarded to the District Election Officer, who shall arrange the same, to be published in the District Gazette and on the notice board of the Panchayat Union in a consolidated form.
