Section 125 in The Tamil Nadu Town Panchayats, Third Grade Municipalities, Municipalities and Corporations (Elections) Rules, 2006
125. Serving of copies.
- The Election Court shall, as soon as may be, cause a copy of the petition, be served on such respondents and on the Executive Officer of the Town Panchayat or Third Grade Municipality or the Commissioner of the Municipality or Corporation concerned and the State Election Commission. Any candidate not already a respondent shall, upon application made by him to the Election Court within fourteen days from the date of commencement of the trial and subject to any order as to security for costs which may be made by the Election Court, be entitled to be joined as a respondent.
