Section 26(3) in The Tamil Nadu Town Panchayats, Third Grade Municipalities, Municipalities and Corporations (Elections) Rules, 2006
(3)On the last day, after the expiry of the hour fixed for receipt of nomination papers, the Returning Officer shall cause to be affixed in the notice board of his office a consolidated notice in Form 5 of all the nomination papers presented to him within the time furnishing the date, time and place fixed for the scrutiny of nominations. [Separate notice shall be prepared and published in respect of election of Chairman or Mayor and Councillors.] [Inserted by G.O(Ms.) No. 135, Dated 12.9.2011.]
