Section 8 in The Tamil Nadu Town Panchayats, Third Grade Municipalities, Municipalities and Corporations (Elections) Rules, 2006
8. Electoral Registration Officer.
- The State Election Commission shall authorise the respective Executive Officer of Town Panchayat or Third Grade Municipality or the Commissioner of Municipality or Corporation or any other officer, as the case may be, as the Electoral Registration Officer under the Act, for the purpose of preparing and publishing the electoral rolls of the Town Panchayats or the Third Grade Municipalities or the Municipalities or the Corporations and in respect of the Wards in their jurisdictions.
