Section 92AAA in The Tamil Nadu Town Panchayats, Third Grade Municipalities, Municipalities and Corporations (Elections) Rules, 2006
92AAA. Sealing of voting machines.
(1)After the result of voting recorded in a control unit has been ascertained candidate-wise and entered in Part-II of Form 23 and Form 25 under rule 92-AA, the Returning Officer shall re-seal the unit with his seal and the seals of such of the candidates or their election agents present who may desire to affix their seals thereon so however that the result of voting recorded in the unit is not obliterated and the unit retains the memory of such result.(2)(i)The control unit so sealed shall be kept in specially prepared boxes on which the Returning Officer shall record the following particulars, namely:-(a)the name of the Town Panchayat or Third Grade Municipality or Municipality or Corporation and number of the ward;(b)the particulars of polling station or polling stations where the control unit has been used;(c)serial number of the control unit;(d)date of poll; and(e)date of counting; and(ii)the provisions of sub-rule (6) of rule 83, rules 87, 88, 89 and 91 shall, so far as may be, apply in relation to voting by voting machines and any reference in those rules to,-(a)ballot paper shall be construed as including a reference to such voting machine; and(b)any rule shall be construed as a reference to the corresponding rule in Part VI or, as the case may be, to rule 92-A or 92-AA or 92-AAA.
