Section 24(2) in The Tamil Nadu Town Panchayats, Third Grade Municipalities, Municipalities and Corporations (Elections) Rules, 2006
(2)On the date or dates specified in the election notice for the presentation of nomination papers, each candidate qualified to contest the election shall, either in person or by his proposer, deliver to the Returning Officer at the place and during the hours specified in that behalf, a nomination paper completed in Form-3 and signed by the candidate and by a proposer who shall be an elector [in the respective ward of the Town Panchayat or Municipality or Corporation, in the case of election of councillors and in any ward of the respective Town Panchayat or Municipality or Corporation in the case of election of Chairman or Mayor, as the case may be] [Substituted for 'in the ward of the Panchayat Town or Transitional Area or Municipality or Corporation in the election of Councillors' by G.O.(Ms.) No. 135, Dated 12.9.2011.]:Provided that no nomination paper for election shall be delivered to the Returning Officer on a day which is a public holiday.Explanation. - The candidate for a ward of a Panchayat Town or Transitional Area or Municipality or Corporation need not be an elector of that ward. However, he should be an elector in that Panchayat Town or Transitional Area or Municipality or Corporation.
