Section 36(b) in Tamil Nadu Panchayats (Elections) Rules, 1995
(b)whose nomination has been found valid on scrutiny under sub-rule (8) of rule 29, and who has not withdrawn his candidature under rule 30, dies and, in either case, a report of his death is received at any time before the publication of the list of contesting candidates under sub-rule (4) of rule 35; or
