Section 100 in The Tamil Nadu Town Panchayats, Third Grade Municipalities, Municipalities and Corporations (Elections) Rules, 2006
100. Presentation of nomination.
(1)Every nomination for election under this Part shall be in Form 28. Tire nomination paper must be signed by two members present at the meeting as proposer and seconder and delivered to the Returning Officer. The nomination shall also contain a declaration in writing expressing the candidate's willingness to be elected under these rules and signed by the candidate. All the nominations which are duly proposed, seconded and accompanied with the declaration aforesaid, filed, and found valid shall be accepted. The nominations which are not found valid shall be rejected. The Returning Officer shall record in writing his reason for such rejection.[***] [Sub-rule (2) omitted by G.O.(Ms.) No. 135, dated 12.9.2011.](3)The Returning Officer shall keep a record of the names of all the validly nominated candidates so proposed and seconded. The names of all candidates who have been proposed and seconded shall be read by the Returning Officer to the hearing of all members present at the meeting.
