Section 99(1) in The Tamil Nadu Town Panchayats, Third Grade Municipalities, Municipalities and Corporations (Elections) Rules, 2006
(1)The meeting for election of [Vice-Chairman] [Substituted for 'Chairman and Vice-Chairman' by C.O.(Ms.) No. 135. Dated 12.9.2011.] of the Town Panchayat or Third Grade Municipality or Municipality or of the [Deputy Mayor] [Substituted for 'Mayor and Deputy Mayor' by G.O.(Ms.) No. 135. Dated 12.9.2011.] of the Corporation or Members of the Statutory Committee or Chairman of the Wards Committee shall be convened, presided over and conducted by the Returning Officer.
