Section 21(2) in The Tamil Nadu Town Panchayats, Third Grade Municipalities, Municipalities and Corporations (Elections) Rules, 2006
(2)One copy of the roll relating to all wards of the Panchayat Town or Transitional Area or Municipality or Corporation duly authenticated by the Electoral Registration Officer shall be kept in his office for a period of six years from the date of its final publication or till a new roll is published whichever is earlier.
