Section 52(4) in The Tamil Nadu Town Panchayats, Third Grade Municipalities, Municipalities and Corporations (Elections) Rules, 2006
(4)All ballot papers referred to under sub-rules (1), (2) and (3) shall be signed by the Presiding Officer below the words recorded under the said sub-rules and kept in separate covers and put into the packet referred to in sub-rule (3) of rule 56.
