Section 27(5) in The Tamil Nadu Town Panchayats, Third Grade Municipalities, Municipalities and Corporations (Elections) Rules, 2006
(5)The Returning Officer shall not reject any nomination paper on the ground of any defect which is not of a substantial character.Explanation. - For the purpose of this sub-rule, failure to complete or any defect in completing the declaration as to symbols in a nomination paper shall not be a defect of a substantial character.[(5-a) If a person files nomination for the election of Councillor and Chairman of a Town Panchayat or a Municipality or for Councillor and Mayor of a Corporation, the Returning Officer shall scrutinise the nomination papers and accept the nominations, if they are otherwise in order, subject to the provisions of sub-rule (3-a) of rule 28.] [Inserted by G.O(Ms.) No. 135, Dated 12.9.2011.]
