Section 12 in Tamil Nadu Local Bodies (Election of Members to the District Planning Committee) Rules, 1999
12. Notice of election.
(1)In pursuance of the notification of the State Election Commission under sub-rule (1) of rule 11, the Returning Officer shall publish on the date specified by the State Election Commission in the offices of the local bodies, a notice of election in Form-3.(2)The notice of election under sub-rule (1) shall contain the following particulars, namely: -(a)Segment or segments for which election to be held and the number of members to be elected for each segment;(b)The dates on which the place at which and the hours between which the nomination papers shall be presented;(c)The person or persons by whom the nomination papers shall be received;(d)The date and the hours and the place at which the nomination papers shall be taken up for scrutiny;(e)The last date on which and hours up to which the nomination papers shall be withdrawn;(f)The date on which and the hours and the place at which the votes of the voters shall be taken, if there is a poll;(g)The date on which and the hours and place at which the Returning Officer shall commence the counting of votes;(h)The date before which the election shall be completed; and(i)The date on which the first meeting of the elected members of the committee shall be held for the transaction of business.(3)The notice of election shall be published in the notice board of the offices of the Returning Officer and local bodies.
