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State of Tamilnadu - Section

Section 14 in Tamil Nadu Panchayats (Elections) Rules, 1995

14. Preparation of Panchayat Electoral Roll.

(1)The Electoral Roll of a Panchayat (hereinafter referred to as "the roll") shall be prepared by reference to the qualifying date, by the Panchayat Electoral Registration Officer, by integrating the particulars in the various entries available in such part or portion thereof [of] [Substituted by G.O. Ms. No. 175, Rural Development (PE), dated the 28th August 1997.] the current electoral roll of the Tamil Nadu Legislative Assembly and the various amendments issued to it, from time to time, as they relate to the Ward of the Village Panchayat or a portion thereof.
(2)The roll shall be divided into convenient parts which shall be numbered consecutively.
(3)There shall be a separate part or parts of the rolls for each Ward of a Village Panchayat.
(4)The number of electors included in any part of the roll shall not ordinarily exceed one thousand five hundred and in case, where it exceeds one thousand five hundred, it shall be prepared in more than one part in a convenient manner in accordance with the directions issued by the State Election Commission, from time to time.
(5)[ The electoral roll shall be prepared before every ordinary or casual election.[Provided that, in case of casual election to fill the vacancy, in a ward of a District Panchayat or Panchayat Union and President of the Village Panchayat, the State Election Commission may, for special reasons, direct that the roll need not be prepared and the latest roll shall be adopted.] [Substituted by G.O. Ms. No. 282, Rural Development (C4), dated the 30th October 2000.]
(b)before each ordinary election to fill the vacancy in the office of the member or members of a ward or of the President of a Village Panchayat:
Provided that, in special cases, the State Election Commission may direct the preparation of electoral roll in a Village Panchayat before an election to fill the casual vacancy either in the office of the member or members of a ward or of the President of the Village Panchayat.]