- Two or more Village Panchayats or two or more Panchayat Union Councils may, subject to such Rules as may be prescribed, and shall if so required by any authority empowered in [this behalf by Rules] [See Rules issued in G. O. Ms. No. 139, Rural Development (C4), dated 21st July, 1999, page 559 and published in Part-III, section 1(a) of the Tamil Nadu Government Gazette Extraordinary, dated 23rd July, 1999.], appoint the same officer or servant to exercise or discharge any powers or duties of a similar nature for both or all of them.
