Section 5(4) in The Tamil Nadu Town Panchayats, Third Grade Municipalities, Municipalities and Corporations (Elections) Rules, 2006
(4)(a)The State Election Commission may obtain from the Executive Officers of Town Panchayats or Third Grade Municipalities or Commissioners of Municipalities and Corporations, as the case may be, particulars of various casual vacancies to be filled up under these rules.(b)It shall be the duty of the Executive Officers, or the Commissioners, as the case may be, to report every casual vacancy within one week from the date of its occurrence to the State Election Commission.
