Section 15(1) in The Tamil Nadu Town Panchayats, Third Grade Municipalities, Municipalities and Corporations (Elections) Rules, 2006
(1)The electoral roll of a ward of a Town Panchayat or Third Grade Municipality or Municipality or Corporation, as the case may be (hereinafter referred to as the roll) shall be prepared with reference to the qualifying date by the Electoral Registration Officer, by integrating the particulars in the various entries available in such part or portion thereof of the current electoral roll of the Tamil Nadu Legislative Assembly and the various amendments issued to it, from time to time, as they relate to the ward of a Panchayat Town or Transitional Area or Municipality or Corporation or portion thereof.
