Section 77(1) in The Tamil Nadu Town Panchayats, Third Grade Municipalities, Municipalities and Corporations (Elections) Rules, 2006
(1)The Presiding Officer shall then make up the following into separate packets-(a)the marked copy of the electoral roll;(b)the register of electors in Form 21;(c)the cover containing the tendered ballot papers and the list in Form 22;(d)the list of challenged votes; and(e)any other papers directed by the State Election Commission to be kept in a sealed packet.
