Section 56(4) in Tamil Nadu Panchayats (Elections) Rules, 1995
(4)(a)An order passed under clause (a) or (b) of sub-rule (1) shall state -(i)the date on which and the hours between which such adjourned poll, shall be held; and(ii)the date on which and the place and hour at which the Returning Officer shall commence the counting of the votes.(b)On receipt of orders passed under sub-rules (3) and (4) (a), the Returning Officer shall inform the contesting candidates or their election agents, of the date, time and place fixed for such adjourned poll and affix a notice on the notice board of the District Panchayat, Panchayat Union Council and of the office of the Village Panchayat or in a conspicuous place in the Ward notifying the date and hours so fixed. He shall also announce by beat of tom-tom in the polling area concerned the place, date and hours so fixed.
