Section 25 in Tamil Nadu Panchayats (Elections) Rules, 1995
25. Notice of election.
(1)Election of member or members of District Panchayat or Panchayat Union Councils. - In pursuance of the notifications of the State Election Commission under rule 24, the Returning Officer shall cause to be published on the appointed date, a notice of election in Tamil in Form 2-A and also in any other language or languages in which the electoral roll is published, by affixing it at his office and also at the offices of the District Panchayat, Panchayat Unions, Village Panchayats and such other place or places as decided by the State Election Commission.Such notice of election shall contain the following particulars, namely: -(i)the Ward or Wards for which elections are to be held;(ii)whether the Ward is reserved or not; if reserved, whether it is reserved for Scheduled Castes or Scheduled Tribes or [***] [Omitted by G.O. Ms. No. 163, Rural Development, dated the 7th August 1997.] for women;(iii)the dates on which, the place or places at which and the hours between which nomination papers shall be presented;(iv)the person or persons by whom the nomination papers will be received;(v)the date on which and hours at which and the place at which the nomination papers will be taken up for scrutiny;(vi)the last date on which and the hours up to which the nomination papers can be withdrawn;(vii)the date on which and the place or places at which the votes of the electors will be taken at the poll, should there be a poll, and the hours during which the poll will be open, being not less than ten hours between 7.00 a.m. and 5.30p.m.(viii)the date on which and the place or places and hour at which the Returning Officer will commence the counting of votes;(ix)the date before which the election shall be completed; and(x)the date on which the meeting of the newly elected Ward members shall be held for the election of Chairman/or Vice-Chairman.(2)Election of President of Village Panchayat. - (a) In pursuance of the notification of the State Election Commission under rule 24, the Returning Officer shall prepare and publish on the appointed date, a notice in Form 2-B in Tamil and also in any other language or languages in which the electoral roll of the Panchayat is published stating -(i)whether the office of the President of the Village Panchayat is reserved or not and, if reserved, whether it is reserved for person belonging to Scheduled Castes or Scheduled Tribes [***] [Omitted by G.O. Ms. No. 163, Rural Development, dated the 7th August 1997.] or for woman;(ii)the date or, dates on which, the place at which and the hours between which the nomination papers shall be presented;(iii)the person or persons by whom the nomination papers will be received;(iv)the date on which, the hours at which and the place at which the nomination papers shall be taken up for scrutiny;(v)the date on which and the hours up to which the nomination papers shall be withdrawn;(vi)the date on which and the place or places at which the votes of the electors will be taken at the poll, should there be a poll; and the hours during which the poll will be open, being not less than ten hours between 7.00 a.m. and 5.30p.m.;(vii)the date on which, and the place and hour at which the Returning Officer will commence the counting of the votes;(viii)the date before which the election shall be completed; and(ix)the date on which the meeting of the newly elected members shall be held for the election of Vice-President.(b)The notice shall be published by affixing it at the office of the Village Panchayat concerned and such other place or places 'as directed by the State Election Commission. It shall also be announced by beat of tom-tom in the Panchayat Village area.(3)Election of Member or Members of Village Panchayat. - (a) In pursuance of the notification of the State Election Commission under rule 24, the Returning Officer shall prepare and publish a notice in Form 2-B in Tamil and also in any other language or languages in which the electoral roll is published stating -(i)the Ward or wards for which elections are to be held;(ii)the number of persons to be elected in each Ward;(iii)the number of seats, if any, reserved for the persons belonging to the Scheduled Castes or Scheduled Tribes or [***] [Omitted by G.O. Ms. No. 163, Rural Development, dated the 7th August 1997.] for woman in each Ward;(iv)the date or dates on which, the place at which and the hours between which nomination papers shall be presented;(v)the person or persons by whom the nomination papers will be received;(vi)the date on which and the hours at which the nomination papers shall be taken up for scrutiny;(vii)the date on which and the hours up to which the nomination papers shall be withdrawn;(viii)the date on which and the place or places at which the votes of the electors will be taken at the poll, should there be a poll, and the hours during which the poll will be open, being not less than ten hours between 7.00 a.m. and 5.30 p.m.;(ix)the date on which and the place and hour at which the Returning Officer will commence the counting of the votes;(x)the date before which the election shall be completed; and(xi)the date on which the meeting of the newly elected members shall be held for the election of the Vice-President.(b)The notice shall be published by affixing it at the office of the Village Panchayat concerned and such other place or places as directed by the State Election Commission. It shall also be announced by beat of tom-tom in the Ward or Wards of the Village Panchayat.
