Section 47(1) in The Tamil Nadu Town Panchayats, Third Grade Municipalities, Municipalities and Corporations (Elections) Rules, 2006
(1)Every ballot paper for election of [Chairman or Mayor or Councillor] [Substituted for 'Councillor' by G.O.(Ms.) No. 135, Dated 12.9.2011.] shall be in Form 14 with a counter-foil attached to it. The names of the contesting candidates with their respective distinctive symbols shall be printed on the ballot papers in the same order in which the names appear in Form 9. The size and colour to be ballot paper and other matters relating thereto shall be decided by the state Election Commission, from time to time.
