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[Cites 0, Cited by 0] [Section 6] [Entire Act]

State of Tamilnadu - Subsection

Section 6(a) in Standing Committees of The District Panchayat (Election of Members) Rules, 1998

(a)Every candidate for election shall file a nomination in the Form-I appended to these Rules. It shall be proposed by a member. There is no need for a seconder. No proposer shall propose more than the number of candidates to be elected.