Section 39 in The Tamil Nadu Town Panchayats, Third Grade Municipalities, Municipalities and Corporations (Elections) Rules, 2006
39. Arrangements at polling station.
(1)At each polling station, there shall be set up one or more voting compartments as the State Election Commission may direct, from time to time, in which electors can record their votes screened from observation.(2)The Returning Officer shall provide at each polling station sufficient number of ballot boxes, copies of the relevant part of the electoral roll, ballot papers, instruments for stamping the distinguishing mark on ballot papers and instruments necessary for electors to mark the ballot papers.(3)Every ballot box shall be so constructed that ballot papers can be inserted therein but cannot be withdrawn therefrom without the box being unlocked or opened.(4)At the entrance to each polling station, there shall be displayed prominently-(a)a notice showing the number and names of the contesting candidates as published in Form 9 and the distinctive symbol assigned to each candidate in respect of the election for which poll is taken in that polling station; and(b)a notice showing the polling area and the groups of electors who are entitled to vote at that polling station.
