Section 23 in The Tamil Nadu Town Panchayats, Third Grade Municipalities, Municipalities and Corporations (Elections) Rules, 2006
23. [ Notice of election. [Rule 23 substituted by G.O.(Ms.) No. 135, Dated 12.9.2011.]
(1)In pursuance of the notification of the State Election Commission under rule 22, the Returning Officer shall cause to be published, on the appointed date, a notice of election in Tamil in Form 2 and also in any other language or languages in which the electoral roll is published,-(a)in the case of election of a Chairman, in the respective Town Panchayat Office or Municipal Office and in the case of election of a Mayor, in the respective Corporation Office and also in two or more conspicuous places in all wards of the respective Town Panchayat or Municipality or Corporation, as the case may be; and(b)in the case of election of Councillors, in the respective Town Panchayat or Municipality or Corporation Office and also in two conspicuous places in the concerned wards.(2)The notice of election shall contain the following particulars, namely:-(a)the office of Chairman or Mayor and the ward or wards for which elections are to be held;(b)whether the ward is reserved or not and if reserved, whether it is reserved for Scheduled Caste, or Scheduled Tribe and/ or for woman;(c)whether the office of the Chairman or the office of the Mayor is reserved or not and if reserved, whether it is reserved for Scheduled Caste, or Scheduled Tribe and/ or for woman;(d)the dates on which, the place or places at which and the hours between which nomination papers shall be presented;(e)the person or persons by whom the nomination papers will be received;(f)the date on which and the hours at which and the place at which the nomination papers will be taken up for scrutiny;(g)the last date on which and the hours upto which the nomination papers may be withdrawn;(h)the date on which and the place or places at which and the hours between which the votes of the electors will be taken at the poll, should there be a poll;(i)the date on which and the place or places and hour at which the Returning Officer will commence the counting of votes;(j)the date before which the election shall be completed; and(k)the date on which the first meeting of the newly elected councillors shall be held in the case of ordinary elections.]
