Section 89 in Tamil Nadu Panchayats (Elections) Rules, 1995
89. Duties of the Returning Officer after completion of voting.
- Immediately after the meeting, the Returning Officer shall -(a)record the proceedings of the meeting in the minutes book of the District Panchayat or Panchayat Union Council, as the case may be, sign it, attest with his initials every correction made therein, and also permit Ward members present at the meeting to affix their signatures to such record, if they express their desire to do so;(b)send a report of the result of the election to the District Election Officer, Director of Rural Development, Government and the State Election Commission and to such other officers or authorities as may be specified by the State Election Commission; and(c)publish a notice signed by him stating the name of the person elected as chairman of the District Panchayat or Panchayat Union Council, as the case may be, on the notice board of the District Panchayat Office or the Panchayat Union Office concerned;(d)the Returning Officer shall forward a copy of the notice referred to in the sub-rule (c) above, to the Director of Stationery and Printing, Chennai and the State Election Commission for publication of the name of the elected candidate, as soon as practicable, in the Tamil Nadu Government Gazette.
