(2)When a Panchayat is newly constituted under this section, the [Tamil Nadu State Election Commissioner] [Substituted for the words 'State Election Commissioner' by Tamil Nadu Panchayals (Amendment) Act, 1998 (Tamil Nadu Act 4 of 1998).] shall make arrangements for the election of members and of the President or the Chairman, as the case may be, so that the member and the President or the Chairman, may come into office on the date specified in the notification issued for the constitution of such Panchayat.
