Section 12(2) in Tamil Nadu Local Bodies (Election of Members to the District Planning Committee) Rules, 1999
(2)The notice of election under sub-rule (1) shall contain the following particulars, namely: -(a)Segment or segments for which election to be held and the number of members to be elected for each segment;(b)The dates on which the place at which and the hours between which the nomination papers shall be presented;(c)The person or persons by whom the nomination papers shall be received;(d)The date and the hours and the place at which the nomination papers shall be taken up for scrutiny;(e)The last date on which and hours up to which the nomination papers shall be withdrawn;(f)The date on which and the hours and the place at which the votes of the voters shall be taken, if there is a poll;(g)The date on which and the hours and place at which the Returning Officer shall commence the counting of votes;(h)The date before which the election shall be completed; and(i)The date on which the first meeting of the elected members of the committee shall be held for the transaction of business.
