Section 73 in Tamil Nadu Panchayats (Elections) Rules, 1995
73. Convening of the meeting for election.
(1)In respect of a District Panchayat, the District Collector shall be the Returning Officer and in respect of Panchayat Union Council, the Assistant Director of Rural Development or any other officer equivalent in rank, nominated by the State Election Commission shall be the Returning Officer.(2)[Immediately after the declaration of the results of Election under rule 67] [Omitted and substituted by G.O. Ms. No. 235, Rural Development (PE), dated the 24th October 1996: SRO A-109(a)/1996.], the Returning Officer shall convene a meeting of Ward members on such dates as may be notified by the State Election Commission for the purpose of election of Chairman. In respect of a casual vacancy, such meeting shall be convened on a date fixed by the State Election Commission within [sixty days] [Substituted for the expressions 'thirty days' by G.O. Ms. 164, Rural Development (C-4), dated the 27th October 2004.] of the occurrence of such casual vacancy.(3)The Returning Officer shall give at least seven clear days notice to all Ward members for the meeting.(4)The Returning Officer shall not start the process of election unless there be present a majority of the Ward members of the District Panchayat or the Pan-chayat Union Council, as the case may be.
