Section 10(2) in Tamil Nadu Local Bodies (Election of Members to the District Planning Committee) Rules, 1999
(2)The voters list shall be prepared as follows: -(a)There shall be only one voters list for a district.(b)All members or councillors of the respective local bodies who are holding office as such shall be included in the voters list.(c)There shall be segments and sections in the voters list showing the names of local bodies as specified below: -Part-A - Rural Segment:Section 1 - District Panchayat.Part-B - Urban Segment:section 2 - Municipal Corporations.Section 3 - Municipal Councils.Section 4 - Town Panchayats.(d)Serial numbers of voters shall be given consecutively.(e)The names of local bodies shall appear first and then the names of members or councillors, as the case may be, appear below that local body ward-wise.(f)The names of voters shall be arranged in the order of serial number of wards or division to which they are elected.(g)The State Election Commission shall decide matters relating to number of copies of the list to be printed, custody and supply of voters list to the local bodies and to the candidates and fixing of sale price to the public.
