Section 49 in Tamil Nadu Panchayats (Elections) Rules, 1995
49. Ballot papers.
(1)Ballot paper for election of [*] [Omitted by G.O. Ms. No. 175, Rural Development (PE), dated the 28th August 1997.] members of Panchayat Union Councils and District Panchayats. - Every ballot paper for election of [*] [Omitted by G.O. Ms. No. 175, Rural Development (PE), dated the 28th August 1997.] members of Panchayat Union Councils and of District Panchayats shall be in Form 14-A with a counter-foil attached to it. The names of the contesting candidates with their respective distinctive symbols shall be printed on the ballot papers in the same order in which the names appear in Form 9. The size of the ballot paper and other matters relating thereto shall be decided by the State Election Commission, from time to time.(2)Ballot papers for election of [President of Village Panchayat and Members of Village Panchayats] [Inserted by G.O. Ms. No. 175, Rural Development (PE), dated the 28th August 1997.]. - Every ballot paper for election of [President of Village Panchayats and] [Inserted by G.O. Ms. No. 175, Rural Development (PE), dated the 28th August 1997.] members of Village Panchayats shall be in Form 14-B with a counter-foil attached to it if so directed by the State Election Commission. Symbols alone shall be printed on the ballot papers. The size of the ballot paper and other matters relating thereto shall be decided by the State Election Commission, from time to time.(3)Numbering of ballot papers. - The ballot papers and the counter-foils, if any, shall be serially numbered and shall be stamped on their reverse by such distinguishing mark or marks and in such manner as may be directed by the State Election Commission, from time to time.
