Section 73(2) in Tamil Nadu Panchayats (Elections) Rules, 1995
(2)[Immediately after the declaration of the results of Election under rule 67] [Omitted and substituted by G.O. Ms. No. 235, Rural Development (PE), dated the 24th October 1996: SRO A-109(a)/1996.], the Returning Officer shall convene a meeting of Ward members on such dates as may be notified by the State Election Commission for the purpose of election of Chairman. In respect of a casual vacancy, such meeting shall be convened on a date fixed by the State Election Commission within [sixty days] [Substituted for the expressions 'thirty days' by G.O. Ms. 164, Rural Development (C-4), dated the 27th October 2004.] of the occurrence of such casual vacancy.
