Section 26(7) in Tamil Nadu Panchayats (Elections) Rules, 1995
(7)In the case of election of members of a Panchayat or President of a Village Panchayat, an elector can sign as many nomination papers as there are vacancies to be filled, but no more. An elector who wishes to stand as a candidate in an election to a single member Ward of a Village Panchayat, or a member of a Panchayat Union Council or of a District Panchayat or President of a Village Panchayat, shall not sign any nomination as proposer. An elector who wishes to stand as a candidate in a multi-member Ward of a Village Panchayat, may propose other candidates, provided, the maximum number of nomination papers signed by him as proposer shall be one less than number of members to be elected to that Ward.
