Section 24(6) in The Tamil Nadu Town Panchayats, Third Grade Municipalities, Municipalities and Corporations (Elections) Rules, 2006
(6)Subject to the provisions contained in the Act, any person wishing to stand as a candidate for election to more than one ward, shall be nominated by separate nomination papers.[(6-a) If any person presents nomination papers for the election of Chairman or Mayor and also for Councillor, the Returning Officer shall, pending scrutiny and necessary orders and subject to the provisions contained in sub-rule (3-a) of rule 28, receive them.
