Section 99(6) in The Tamil Nadu Town Panchayats, Third Grade Municipalities, Municipalities and Corporations (Elections) Rules, 2006
(6)The Returning Officer shall not start the process of election unless there be present a majority of the elected members then on the Councillor Wards Committee, as the case may be:Provided that this sub-rule shall not apply, if the process of election could not be started at three consecutive meetings for want of such majority.Explanation. - The expression "members" referred to in this rule and in the rules 100 to 115 hereinafter occurring in these Rules, shall mean the elected Councillors.
