Section 4 in The Tamil Nadu Town Panchayats, Third Grade Municipalities, Municipalities and Corporations (Elections) Rules, 2006
4. Signing of an instrument.
- For the purposes of these rules, a person who is unable to write h is name shall, unless otherwise expressly provided for in these rules, be deemed to have signed an instrument or other paper if-(i)he has placed a mark on such instrument or other paper in the presence of the Returning Officer, Presiding Officer or such other officer as may be specified in this behalf by the State Election Commission; and(ii)such officer, on being satisfied as to his identity, has attested the mark as being the mark of that person.
