Section 16(1) in Tamil Nadu Panchayats (Procedure for Conducting Public Auction of Leases and Sales in the Panchayats) Rules, 2001
(1)In the case of auction conducted by the Panchayat, a Committee comprising of three members for supervising the conduct of auction, of leases or sale may be constituted by the concerned Panchayat for ensuring greater transparency. In case of a Village Panchayat, such Committee may include besides the Executive Authority, the Vice-President and the members from the ward where the property to be leased or sold lies. The Executive Authority or the Commissioner or the Secretary, as the case may be, shall inform the Committee members in writing at least three days in advance for making themselves present at the place of auction or sale.
