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State of Tamilnadu - Section

Section 20 in Tamil Nadu Panchayats (Elections) Rules, 1995

20. Publication of copies of rolls.

(1)As soon as the roll is prepared in accordance with rules 14 to 19, the Panchayat Electoral Registration Officer shall make arrangements to print or cyclostyle or write in manuscript as many copies of the roll as may be directed by the State Election Commission, from time to time. He shall then publish the roll along with a notice in Form 1 appended to these rules by making copies thereof available for inspection by public and political parties:-
(a) at his office. One copy of all parts of the roll relating tothe Wards of Village Panchayats falling within his jurisdiction.
(b) at the office of the Village Panchayatconcerned. One copy of all parts of the roll relating toall the Wards of the Village Panchayat, arranged VillagePanchayat Ward-wise.
(c) at the office of the Panchayat Union concerned. One copy of all parts of the roll relating toall Wards of the Village Panchayats comprising the DistrictPanchayat Union arranged District Panchayat Ward-wise.
(d) at the office of the District Panchayat. One copy of all parts of the roll relating toall Wards of the Village Panchayats comprising the DistrictPanchayat arranged District Panchayat Ward-wise.
(2)The Panchayat Electoral Registration Officer shall also give further publicity to the roll so published as he may consider necessary.
(3)[ He shall supply, free of cost, if so directed by the State Election Commission, two copies of the roll to the recognised political parties as notified by the State Election Commission, from time to time.] [Substituted by G.O. Ms. No. 151, Rural Development (Cl), dated the 2nd June 2001.]
(4)Upon such publication under this rule, the roll shall be the electoral roll of the Ward of the Village Panchayat or the Village or Ward of the Panchayat Union or the Ward of the District Panchayat, as the case may be, and shall remain in force till a fresh electoral roll is prepared and published.