Section 24(3) in Tamil Nadu Panchayats (Elections) Rules, 1995
(3)The notifications referred to in sub-rule (1) shall be published, -(i)in the case of both ordinary and casual election of members of District Panchayats, in the Tamil Nadu Government Gazette and in the respective District Gazettes;(ii)in the case both ordinary and casual election of members of the Panchayat Union Councils, in the respective District Gazettes; and(iii)in the case of both ordinary and casual elections of the Presidents of Village Panchayats and/or members of Village Panchayats, in the concerned District Gazette.
