Section 30(1) in Tamil Nadu Panchayats (Elections) Rules, 1995
(1)(a)Under section 10 of the Tamil Nadu Panchayats Act, 1994 (Tamil Nadu Act 21 of 1994), no person shall be eligible to be elected as a member of more than one Village Panchayat.(b)No member of a Village Panchayat or no person who stands for election as a member of a Village Panchayat shall be eligible to stand for election as a President of a Village Panchayat, or a member of a Panchayat Union Council or a member of a District Panchayat.(c)No member of a Panchayat Union Council or no person who stands for election as a member of a Panchayat Union Council shall be eligible to stand for election as a member of a Village Panchayat, or President of a Village Panchayat or a member of a District Panchayat.(d)No member of a District Panchayat or no person who stands for election as a member of a District Panchayat shall be eligible to stand for election as a member of a Village Panchayat, or President of a Village Panchayat or a member of a Panchayat Union Council.(e)No President or no person who stands for election [as a President of a Village Panchayat] [Substituted by G.O. Ms. No. 175, Rural Development (PE), dated the 28th August 1997.] shall be eligible to stand for election as a member of a Village Panchayat, or member of a Panchayat Union Council or a member of a District Panchayat.
