Section 5(c) in Utilisation of Surplus Funds Rules
(c)on the notice board of the office of the Panchayat Union, Municipal Council or the Corporation of [Chennai] [Substituted for the word 'Madras' by the City of Madras (Alteration of Name) Act, 1996 (Tamil Nadu Act 28 of 1996).] in respect of an institution within the jurisdiction of a panchayat, a Municipal Council or the Corporation of [Chennai] [Substituted for the word 'Madras' by the City of Madras (Alteration of Name) Act, 1996 (Tamil Nadu Act 28 of 1996).], as the case may be; and
