Section 58(3) in Tamil Nadu Panchayats (Elections) Rules, 1995
(3)The Presiding Officer shall, then, make up the following into separate packets and seal them with the seal and allow the candidates or agents to affix their own seals, if they so desire, -(i)the marked copy of the electoral roll or rolls;(ii)the unused ballot papers and the spoilt, returned, tendered and cancelled ballot papers; and(iii)any other papers as directed by the State Election Commission:Provided that the State Election Commission may direct that a common packet for all the elections can be made for the different items referred to above.
