Section 30(3) in Tamil Nadu Panchayats (Elections) Rules, 1995
(3)[ If a person who has filed nomination in violation of sub-rule (1) fails or refuses to withdraw nomination for all other elections filed in violation before the time fixed for withdrawal of candidature, the Returning Officer shall, immediately after the expiry of such time determine by to drawn in the presence of the available candidates, the election to which such person shall contest. The Returning Officer shall include the name of such persons in the list of contesting candidates for the election determined by lot and his nominations shall be deemed to have been withdrawn in respect of other elections.] [Substituted by G.O. Ms. No. 175, Rural Development (PE), dated the 28th August 1997.]
