Section 94(5) in Tamil Nadu Panchayats (Elections) Rules, 1995
(5)[ No election of Vice-President shall be conducted at a meeting convened under this rule unless there be present more than half of the Ward members of the Village Panchayat available in the Village Panchayat at the time of election:Provided that this sub-rule shall not apply if at an election conducted at three consecutive meetings no Vice-President is elected for want of such quorum (requirement).] [Added by G.O. Ms. No. 48, Rural Development (C-4), dated the 29th February 2000.]
