Section 120(4) in Tamil Nadu Panchayats (Elections) Rules, 1995
(4)The District Election Officer or the Officer specified in sub-rule (3) shall, within two days from the date on which the accounts of election expenses have been lodged by a candidate under sub-rule (3), cause a notice to be affixed to the notice board of his office, specifying -(i)the date on which the account has been lodged;(ii)the name of the candidate; and(iii)the time and place at which such account can be inspected.
