Section 69(3) in Tamil Nadu Panchayats (Elections) Rules, 1995
(3)In the case of election of President of Village Panchayat, the name of the candidate duly elected shall be forwarded in Form 25 by the Returning Officer to the District Election Officer and State Election Commission and the District Election Officer shall cause the same to be published in the District Gazette and shall also be published on the notice boards of the offices of the concerned Village Panchayat and the Panchayat Union.
