Section 18 in The Tamil Nadu Town Panchayats, Third Grade Municipalities, Municipalities and Corporations (Elections) Rules, 2006
18. Publication of copies of rolls.
(1)As soon as the roll is prepared in accordance with these rules, the Electoral Registration Officer shall get printed or cyclostyled or written in manuscript as many copies of the roll as may be directed by the State Election Commission, from time to time. He shall then publish at the office of the Town Panchayat or Third Grade Municipality or Municipality or Corporation and in one or more conspicuous places of the ward the roll along with a notice in the Form 1 by making copies thereof available for inspection by public and political parties.(2)The Electoral Registration Officer may also give further publicity to the roll so published as he may consider necessary.(3)He shall supply, free of cost, if so directed by the State Election Commission, two copies of the roll to the recognised political parties as notified by the State Election Commission, from time to time.(4)Upon such publication under this rule, the roll shall be the electoral roll of the ward or of the Town Panchayat or Third Grade Municipality or Municipality or Corporation, as the case may be, and shall remain in force till a fresh roll is prepared and published.
