Section 22(1) in The Tamil Nadu Town Panchayats, Third Grade Municipalities, Municipalities and Corporations (Elections) Rules, 2006
(1)For the purposes of filling up of ordinary and casual vacancies, the State Election Commission shall, in pursuance of the Constitutional provisions and in consultation with the Government, publish one or more notifications in the manner specified below, calling upon the electors to elect [Councillors or Chairmen or Mayors] [Substituted for 'Councillors' by G.O.(Ms.) No. 135, Dated 12.9.2011.] on such date or dates as may be specified therein.
