Section 21 in Tamil Nadu Local Bodies (Election of Members to the District Planning Committee) Rules, 1999
21. Identification of voters.
- The Commissioners of Municipal Corporation and Municipal Councils, the Executive Officers of the Town Panchayats and the Chief Executive Officer of the District Panchayat shall issue a certificate of identity to each councillor, member, as the case may be, of the respective local bodies in Form-15 duly signed in ink with official seal. The voter shall produce this identification certificate before he is permitted to receive the ballot paper and vote.
