Section 102 in The Tamil Nadu Town Panchayats, Third Grade Municipalities, Municipalities and Corporations (Elections) Rules, 2006
102. Procedure of election when there is contest.
(a)In the case of an election under this Part, where the number of candidates is more than one, the votes of the members present at the meeting shall be taken by secret ballot in the manner laid down in the following rules.(b)In the case of election of members of the Statutory Committee, if the number of candidates referred to in sub-rule (3) of rule 100 is more than the number of members to be elected, the votes of the members present at the meeting shall be taken by secret ballot in the manner laid down in the following rules.
