Section 99 in Tamil Nadu Panchayats (Elections) Rules, 1995
99. Power to postpone or advance the date of election.
- Notwithstanding anything contained in the foregoing rules, the District Election Officer subject to the control of the State Election Commission, may, for sufficient reasons, direct, from time to time, the postponement of the date of the election of Vice-President of a Village Panchayat, the advancement or further postponement of the date so postponed and the Returning Officer shall give effect to such direction.
