Section 92 in Tamil Nadu Panchayats (Elections) Rules, 1995
92. Powers to postpone or advance the election.
- Notwithstanding anything contained in the foregoing rules, the State Election Commission may, for sufficient reasons, direct, from time to time, the postponement of the meeting of the election of Chairman, or Vice-Chairman of a District Panchayat or a Panchayat Union Council, as the case may be, the advancement or further postponement of the date so postponed and the Returning Officer shall give effect to such direction.
