Section 94 in Tamil Nadu Panchayats (Elections) Rules, 1995
94. Convening and presiding over the meeting.
(1)The meeting for election of Vice-President shall be convened, presided over and conducted by the Returning Officer, or if so authorised by the State Election Commission, by the Assistant Returning Officer.(2)In the case of an election to fill an ordinary vacancy, such meeting shall be convened on the date notified.(3)In the case of an election to fill a casual vacancy, such meeting shall be convened on the day fixed by the Tamil Nadu State Election Commission which shall be within [sixty days] [Substituted for the expressions 'thirty days' by G.O. Ms. 164, Rural Development (C-4), dated the 27th October 2004.] from the date of occurrence of such vacancy.(4)Seven clear days notice shall be given for the said meeting.(5)[ No election of Vice-President shall be conducted at a meeting convened under this rule unless there be present more than half of the Ward members of the Village Panchayat available in the Village Panchayat at the time of election:Provided that this sub-rule shall not apply if at an election conducted at three consecutive meetings no Vice-President is elected for want of such quorum (requirement).] [Added by G.O. Ms. No. 48, Rural Development (C-4), dated the 29th February 2000.]
