Section 48 in Tamil Nadu Panchayats (Elections) Rules, 1995
48. Right to vote.
(1)No person whose name is not entered in the electoral roll of any Ward shall be entitled to vote.(2)No person shall vote at an election if he is subject to any of the disqualifications referred to in section 16 of the Representation of the Peoples Act, 1950 (Central Act 43 of 1950) or section 35 or 36 of the Tamil Nadu Panchayats Act, 1994 (Tamil Nadu Act 21 of 1994).(3)No person shall vote in more than one Ward in a Panchayat notwithstanding the fact that his name may have been registered in the electoral roll of more than one Ward of the Panchayat and if a person votes in more than one Ward, his votes in all such Wards shall be void.(4)No person shall, at any election, vote in the same Ward more than once, notwithstanding the fact that his name may have been registered in the electoral roll for that Ward more than once and if he does vote more than once, all his votes in the Ward shall be void.(5)No person shall vote at any election if he is confined in a prison whether under a sentence of imprisonment or otherwise:Provided that nothing in this sub-rule shall apply to a person subject to preventive detention under any law for the time being in force.
