Section 60 in The Tamil Nadu Town Panchayats, Third Grade Municipalities, Municipalities and Corporations (Elections) Rules, 2006
60. Arrangements at polling station.
(1)At each polling station, there shall be set up one or more voting compartments, as the State Election Commission may direct, from time to time, in which electors can record their votes screened from observation.(2)The Returning Officer shall provide at each polling station, one or more voting machines, as may be specified by the State Election Commission, and copies of relevant part of the electoral roll and such other election material, as may be necessary for taking the poll.(3)Without prejudice to the provisions of sub-rule (2), the Returning Officer may, with the previous approval of the State Election Commission, provide one common voting machine for two or more polling stations located in the same premises.(4)At the entrance to each polling station, there shall be displayed prominently:(a)a notice showing the number and names of the contesting candidates as published in Form 9 and the distinctive symbol assigned to each candidate in the election for which poll is taken in that polling station; and(b)a notice showing the polling area and the groups of electors who are entitled to vote at that polling station.
