Section 30(1) in Tamil Nadu Local Bodies (Election of Members to the District Planning Committee) Rules, 1999
(1)If at the election of members to the committee, -(a)any polling material used at a polling station or at a place appointed for counting of votes is unlawfully taken out of the custody of the Presiding Officer or the Returning Officer or is accidentally or intentionally destroyed, or lost or is damaged or tampered with to such an extent that the result of the poll at that polling station cannot be ascertained; or(b)any such error or irregularity in procedure as is likely to vitiate the poll is committed at a polling station, the Returning Officer shall, forthwith, report the matter to the State Election Commission through the District Election Officer.
