Section 33(3) in The Tamil Nadu Town Panchayats, Third Grade Municipalities, Municipalities and Corporations (Elections) Rules, 2006
(3)Notwithstanding anything contained in sub-rule (1), the State Election Commission may, by order, rescind, revoke, amend or vary the direction issued under the said sub-rule for the assignment of symbols to the contesting candidates, at any stage before the last date fixed for receipt of nominations.
