Section 26(3) in Tamil Nadu Panchayats (Elections) Rules, 1995
(3)If the seat is reserved for Scheduled Caste or Scheduled Tribe, [*] [Omitted by G.O. Ms. No. 163, Rural Development, dated the 7th August 1997.] a candidate shall furnish a declaration, in the nomination form made by him specifying the particular caste or tribe of which he is a member and the area in relation to which the caste or tribe is notified as a Scheduled Caste or Scheduled Tribe [*] [Omitted by G.O. Ms. No. 163, Rural Development, dated the 7th August 1997.] of the State.
