Section 11(2) in Tamil Nadu Local Bodies (Election of Members to the District Planning Committee) Rules, 1999
(2)The notification referred to in sub-rule (1) shall specify -(a)the date on which the notice of election shall be published in the offices of the local bodies;(b)the last date for making nominations which shall be the third day after the publication of notice of election referred to in clause (a) or, if that day is a public holiday, the next working day and the hours between which the nominations may be made which shall be 11.00 a.m. and 3.00 p.m. on each day, the time and date for scrutiny of the nominations which shall be 11.00 a.m. of the day immediately following the last date for making nominations or, if that day is a public holiday, the next working day, the hour and date up to which the withdrawal of nominations may be made which shall be 3.00 p.m. of the second day after the date for scrutiny of nominations or, if that day is a public holiday, the next working day;(c)the date on which the votes of the voters shall be taken if there is a poll which shall be a date not earlier than the seventh day after the last date for the withdrawal of nominations and the polling hours during which the poll shall be open which shall not be less than 5 hours between 10.00 a.m. and 3.30 p.m.;(d)the date before which the election shall be completed; and(e)the date on which the first meeting of the newly elected members of the committee shall be held for the transaction of business.
