Section 10 in Tamil Nadu Local Bodies (Election of Members to the District Planning Committee) Rules, 1999
10. Preparation and publication of voters list.
(1)The Registration Officer shall prepare the voters list in Form-1 containing the names of all members of the District Panchayat, Town Panchayats and councillors of the Municipal Corporation and the Municipal Councils in the district concerned.(2)The voters list shall be prepared as follows: -(a)There shall be only one voters list for a district.(b)All members or councillors of the respective local bodies who are holding office as such shall be included in the voters list.(c)There shall be segments and sections in the voters list showing the names of local bodies as specified below: -Part-A - Rural Segment:Section 1 - District Panchayat.Part-B - Urban Segment:section 2 - Municipal Corporations.Section 3 - Municipal Councils.Section 4 - Town Panchayats.(d)Serial numbers of voters shall be given consecutively.(e)The names of local bodies shall appear first and then the names of members or councillors, as the case may be, appear below that local body ward-wise.(f)The names of voters shall be arranged in the order of serial number of wards or division to which they are elected.(g)The State Election Commission shall decide matters relating to number of copies of the list to be printed, custody and supply of voters list to the local bodies and to the candidates and fixing of sale price to the public.(3)The voters list shall be prepared before conducting every ordinary or casual election.(4)The voters list shall be published along with a notice in Form-2 on a date which shall not be less than thirty days prior to the issue of notification referred to in sub-rule (1) of rule 11 in the notice-board of the Offices of the Registration Officer and the Returning Officer and in the offices of the local bodies. In the case of additions, deletions and corrections of names, if any, after such publication, the Registration Officer shall cause necessary amendments to the voters list: 'Provided that no such amendment shall be caused, after the last date of making nominations for the election of members to the committee.(5)Two copies of the voters list as amended and updated, from time to time, shall be in the custody of the Registration Officer for a period of six years from the date of its final publication or till a new consolidated list is published, whichever is earlier.
