Section 113(1) in The Tamil Nadu Town Panchayats, Third Grade Municipalities, Municipalities and Corporations (Elections) Rules, 2006
(1)Immediately after the meeting, the Returning Officer shall-(a)prepare a record of the proceedings of the meeting and sign it, attesting with his initials every correction made therein, and also permit any member present at the meeting to affix his signature to such record, if he expresses his desire to do so;(b)send a report of the result of the election to the State Election Commission and also to the State Election Officer in the case of Town Panchayat or Third Grade Municipality or Municipality and to such other officers or authorities as may be specified by the State Election Commission;(c)publish a list signed by him stating the name of the person elected on the notice board of the Town Panchayat or Third Grade Municipality or Municipality or Corporation, as the case may be; and
