Section 3(1) in Tamil Nadu Panchayats (Procedure for Conducting Public Auction of Leases and Sales in the Panchayats) Rules, 2001
(1)The Panchayat shall lease out or sell, in public auction in an open and transparent manner, the right to enjoyment of properties of a Panchayat or right to the collection of fees for the use of public places in the Panchayat for commercial and other purposes, specified in sub-rule (2) The Panchayat shall also sell, in public auction, any unusable or unserviceable article as specified in clause (xi) in sub-rule (2) whose estimated value is more than Rs. 100 (Rupees one hundred only).
