Section 6 in Tamil Nadu Farmers' Management of Irrigation Systems Election Rules, 2003
6. Polling stations.
(1)The Collector shall arrange to publish a list of proposed polling stations for the Territorial Constituencies of Water Users Associations in Form-27 for Major, Medium and Minor Irrigation Systems and call for objections, if any. Such objections shall be lodged within next day of publishing the list. These lists shall be displayed on the Notice Boards of the office of the concerned Panchayat and Panchayat Union.(2)After receiving the objections, if any, the Collector shall consider all such objections and finalise the list of polling stations and publish the list in Form-28 on the next day. The lists so finalised shall be displayed on the Notice Boards of the office of the concerned Panchayat and office of the Water Users Association.(3)Conduct of more than one election simultaneously.-A notified polling station can be used for the purpose of conducting election either for a member of Territorial Constituency of a Water Users Association or a President of a Water Users Association. The officers appointed for the purposes of conducting one election shall be deemed to have been appointed for the purposes of holding all other elections so held simultaneously at that polling station.
