Section 99(3) in The Tamil Nadu Town Panchayats, Third Grade Municipalities, Municipalities and Corporations (Elections) Rules, 2006
(3)In the case of ordinary vacancy of Members of Statutory Committees, or Chairman of the Wards Committee, such meeting shall be convened within thirty days from the date of reconstitution of the Town Panchayat or Third Grade Municipality or Municipality or Corporation, as the case may be, on the date to be fixed by the State Election Commission.
