Section 93 in The Tamil Nadu Town Panchayats, Third Grade Municipalities, Municipalities and Corporations (Elections) Rules, 2006
93. Fixing other dates of election for special reasons.
- Notwithstanding anything contained in the foregoing rules, the State Election Commission may, for special reasons, empower the State Election Officer to fix dates and periods other than those notified earlier under these rules, for all or any of the stages of any election under the Act:Provided that before fixing a revised date or dates for poll, the State Election Commission shall consult the Government.
