Section 69 in Tamil Nadu Panchayats (Elections) Rules, 1995
69. Publication of the names of successful candidates.
(1)In the case of election of members of District Panchayats, the name of the candidate duly elected shall be forwarded without delay in Form 25 by the Returning Officer to the State Election Commission and a copy thereof shall be forwarded to the District Election Officer, who shall arrange to publish the same in the District Gazette and shall also arrange to publish on the notice board of the office of the District Panchayat in a consolidated form. The State Election Commission shall arrange to publish the names of the candidates in the Tamil Nadu Government Gazette in a consolidated form.(2)In the case of election of members of Panchayat Union Council, the names of the candidates duly elected shall be forwarded without delay in Form 25 by the Returning Officer to the State Election Commission and a copy thereof shall be forwarded to the District Election Officer, who shall arrange the same, to be published in the District Gazette and on the notice board of the Panchayat Union in a consolidated form.(3)In the case of election of President of Village Panchayat, the name of the candidate duly elected shall be forwarded in Form 25 by the Returning Officer to the District Election Officer and State Election Commission and the District Election Officer shall cause the same to be published in the District Gazette and shall also be published on the notice boards of the offices of the concerned Village Panchayat and the Panchayat Union.(4)In the case of election of members of Village Panchayats, as soon as the result of the election has been declared, the Returning Officer shall cause to be published in Form 26 the name or names of the candidate or candidates duly elected to the Village Panchayat, on the notice board of his office, as well as of the Village Panchayat concerned and in any conspicuous place in the Panchayat village.
