Section 8(2) in Tamil Nadu Local Bodies Election Symbols (Reservation and Allotment) Order, 2006
(2)(a)The communication in Form A shall be signed by the President, the Secretary or any other office bearer and who has been authorised by the party in this behalf to send such communication:Provided where the notice in Form B is signed by any such office bearer authorised by the Party, Form A need not be insisted upon.(b)Form C shall be signed in ink, while printed /cyclostyled /photocopies of Forms A and B with facsimile signature can be presented.
