Section 25(1) in Tamil Nadu Panchayats (Elections) Rules, 1995
(1)Election of member or members of District Panchayat or Panchayat Union Councils. - In pursuance of the notifications of the State Election Commission under rule 24, the Returning Officer shall cause to be published on the appointed date, a notice of election in Tamil in Form 2-A and also in any other language or languages in which the electoral roll is published, by affixing it at his office and also at the offices of the District Panchayat, Panchayat Unions, Village Panchayats and such other place or places as decided by the State Election Commission.Such notice of election shall contain the following particulars, namely: -(i)the Ward or Wards for which elections are to be held;(ii)whether the Ward is reserved or not; if reserved, whether it is reserved for Scheduled Castes or Scheduled Tribes or [***] [Omitted by G.O. Ms. No. 163, Rural Development, dated the 7th August 1997.] for women;(iii)the dates on which, the place or places at which and the hours between which nomination papers shall be presented;(iv)the person or persons by whom the nomination papers will be received;(v)the date on which and hours at which and the place at which the nomination papers will be taken up for scrutiny;(vi)the last date on which and the hours up to which the nomination papers can be withdrawn;(vii)the date on which and the place or places at which the votes of the electors will be taken at the poll, should there be a poll, and the hours during which the poll will be open, being not less than ten hours between 7.00 a.m. and 5.30p.m.(viii)the date on which and the place or places and hour at which the Returning Officer will commence the counting of votes;(ix)the date before which the election shall be completed; and(x)the date on which the meeting of the newly elected Ward members shall be held for the election of Chairman/or Vice-Chairman.
