Section 102(b) in The Tamil Nadu Town Panchayats, Third Grade Municipalities, Municipalities and Corporations (Elections) Rules, 2006
(b)In the case of election of members of the Statutory Committee, if the number of candidates referred to in sub-rule (3) of rule 100 is more than the number of members to be elected, the votes of the members present at the meeting shall be taken by secret ballot in the manner laid down in the following rules.
