Section 11 in Tamil Nadu Panchayats (Elections) Rules, 1995
11. [ Provision of Polling Stations. [Substituted by G.O. Ms. No. 151, Rural Development (C1), dated the 2nd June 2001.]
- The Returning Officer shall, with the approval of the District Election Officer, provide sufficient number of Polling Stations for every Panchayat, 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.]
