Section 74(2) in Tamil Nadu Panchayats (Elections) Rules, 1995
(2)Where no such reservation has been made, nothing contained in sub-rule (1) above, shall be deemed to prevent any Ward member belonging to Scheduled Caste or Scheduled Tribe [***] [Omitted by G.O. Ms. No. 163, Rural Development, dated the 7th August 1996.] or women, of a District Panchayat or Panchayat Union Council, as the case may be, from standing for election as Chairman.
