Section 35 in Tamil Nadu Local Bodies (Election of Members to the District Planning Committee) Rules, 1999
35. Removal of difficulties.
(1)The State Election Commission may issue such general or special directions as may, in its opinion, be necessary for the purpose of giving effect to these rules or for holding the election under the Act.(2)If any difficulty arises in giving effect to the provisions of these rules, or in holding the election, the State Election Commission as occasion may require, may, by order, do anything which appears to it necessary for the purpose of removing the difficulty.
