Section 3 in The Tamil Nadu Town Panchayats, Third Grade Municipalities, Municipalities and Corporations (Elections) Rules, 2006
3. Conduct of more than one election simultaneously.
- When the offices to be filled up by election under these rules, are vacant in a Town Panchayat or Third Grade Municipality or Municipality or Corporation, elections to fill up such vacancies may be held either separately or simultaneously at the same polling station or polling stations, as the State Election Commission may direct, from time to time. The Presiding Officers, Polling Officers and such other officers appointed for the purposes of conducting one election shall be deemed to have been appointed for the purposes of holding the elections so held simultaneously at that polling station. Unless otherwise directed by the State Election Commission, the polling materials like ballot boxes, rubber stamps, distinguishing marks, etc., used for one election may also be used for other election.
