Section 12 in The Tamil Nadu Town Panchayats, Third Grade Municipalities, Municipalities and Corporations (Elections) Rules, 2006
12. Provision of polling stations.
- The Returning Officer shall, with the approval of the District Election Officer, provide sufficient number of polling stations for every ward of a Town Panchayat or Third Grade Municipality or Municipality or Corporation, as the case may be, in such manner as the State Election Commission may direct and shall, publish at such place or places and in such manner as the State Election Commission may direct, a list, in the language or languages in which the electoral roll of the area is prepared, showing the names of polling stations so provided and the polling area or areas or group of voters for which they have respectively been provided.
