Section 9 in The Tamil Nadu Town Panchayats, Third Grade Municipalities, Municipalities and Corporations (Elections) Rules, 2006
9. Returning Officer and his general duties.
(1)The State Election Commission or the State Election Officer or the District Election Officer except the District Election Officer of Chennai Municipal Corporation if, specifically directed by the State Election Commission, shall appoint the Executive Officer of the Town Panchayat, or Third Grade Municipality or the Commissioner of the Municipality or Corporation or any other officer of the Government as Returning Officer for the conduct of election under these rules.(2)Subject to the superintendence direction and control of the State Election Commission, and under the supervision and guidance of tire State Election Officer and the District Election Officer, the Returning Officer shall be responsible for the proper conduct of the elections in the manner provided in the Act, these rules and any other orders issued by the State Election Commission, from time to time.
