Section 99(2) in The Tamil Nadu Town Panchayats, Third Grade Municipalities, Municipalities and Corporations (Elections) Rules, 2006
(2)In the case of an election to fill an ordinary vacancy of [Vice-Chairman] [Substituted for 'Chairman and Vice-Chairman' by C.O.(Ms.) No. 135. Dated 12.9.2011.] of the Town Panchayat or "Third Grade Municipality or Municipality or [Deputy Mayor] [Substituted for 'Mayor and Deputy Mayor' by G.O.(Ms.) No. 135. Dated 12.9.2011.] of the Corporation, such meeting shall be convened on the date to be fixed by the State Election Commission.
