Section 23(6) in Tamil Nadu Local Bodies (Election of Members to the District Planning Committee) Rules, 1999
(6)Any voter whom the Presiding Officer considers that he is causing obstruction, disobeying the directions of the Presiding Officer or adopting unfair and unreasonable measures so as to delay the poll or waste the ballot paper, the Presiding Officer shall have power to direct such voter to leave the polling station after taking back the ballot paper, if any, with such a voter.
