Section 25(2) in Tamil Nadu Panchayats (Elections) Rules, 1995
(2)Election of President of Village Panchayat. - (a) In pursuance of the notification of the State Election Commission under rule 24, the Returning Officer shall prepare and publish on the appointed date, a notice in Form 2-B in Tamil and also in any other language or languages in which the electoral roll of the Panchayat is published stating -(i)whether the office of the President of the Village Panchayat is reserved or not and, if reserved, whether it is reserved for person belonging to Scheduled Castes or Scheduled Tribes [***] [Omitted by G.O. Ms. No. 163, Rural Development, dated the 7th August 1997.] or for woman;(ii)the date or, dates on which, the place at which and the hours between which the nomination papers shall be presented;(iii)the person or persons by whom the nomination papers will be received;(iv)the date on which, the hours at which and the place at which the nomination papers shall be taken up for scrutiny;(v)the date on which and the hours up to which the nomination papers shall be withdrawn;(vi)the date on which and the place or places at which the votes of the electors will be taken at the poll, should there be a poll; and the hours during which the poll will be open, being not less than ten hours between 7.00 a.m. and 5.30p.m.;(vii)the date on which, and the place and hour at which the Returning Officer will commence the counting of the votes;(viii)the date before which the election shall be completed; and(ix)the date on which the meeting of the newly elected members shall be held for the election of Vice-President.(b)The notice shall be published by affixing it at the office of the Village Panchayat concerned and such other place or places 'as directed by the State Election Commission. It shall also be announced by beat of tom-tom in the Panchayat Village area.
