Section 75(1) in Tamil Nadu Panchayats (Elections) Rules, 1995
(1)Every candidate for election as Chairman must be nominated in Form 27-A in writing. The nomination paper must be signed by two Ward members present at the meeting as proposer and seconder and delivered to the Returning Officer. The nomination shall also contain a declaration in writing expressing the candidate's willingness to be elected as Chairman and signed by the candidate. Where the office of the Chairman is reserved under section 57 of the Act to persons belonging to Scheduled Castes or Scheduled Tribes, [*] [Omitted by G.O. Ms. No. 163, Rural Development, dated the 7th August 1996.] the candidate shall give in writing a further declaration that he or she belongs to the Scheduled Caste or Scheduled Tribe, [*] [Omitted by G.O. Ms. No. 163, Rural Development, dated the 7th August 1996.] as the case may be. All the nominations filed and found to be valid under these rules shall be accepted. All the nominations which are not found valid shall be rejected. The Returning Officer shall record in writing his orders of such rejection with reasons therefor.
