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State of Tamilnadu - Section

Section 4 in Appointments Committee of The Panchayat Union Councils (Election of Members) Rules, 1997

4. Convening of meeting.

(a)The meeting for the election of a member to the Committee shall be convened by the Chairman of the Panchayat Union Council within thirty days of the occurrence of a casual vacancy:
Provided that where the Chairman of the Panchayat Union Council fails to convene the meeting, the Inspector shall convene the same.
(b)Notice of the day and hour of the meeting shall be given to all the elected members and to the Inspector under acknowledgement at least seven clear days previous to the date of the meeting.
(c)The Inspector shall depute an "Observer" in the rank of Assistant Director of Rural Development or Revenue Divisional Officer to be present at this meeting in order to ensure that the election is conducted in a free and fair manner.