Section 24 in The Tamil Nadu Town Panchayats, Third Grade Municipalities, Municipalities and Corporations (Elections) Rules, 2006
24. Presentation of nomination paper.
(1)The nomination of every candidate shall be made by means of a nomination paper in Form 3. Copies of the form can be had from the offices specified in the notice of election on any working day.(2)On the date or dates specified in the election notice for the presentation of nomination papers, each candidate qualified to contest the election shall, either in person or by his proposer, deliver to the Returning Officer at the place and during the hours specified in that behalf, a nomination paper completed in Form-3 and signed by the candidate and by a proposer who shall be an elector [in the respective ward of the Town Panchayat or Municipality or Corporation, in the case of election of councillors and in any ward of the respective Town Panchayat or Municipality or Corporation in the case of election of Chairman or Mayor, as the case may be] [Substituted for 'in the ward of the Panchayat Town or Transitional Area or Municipality or Corporation in the election of Councillors' by G.O.(Ms.) No. 135, Dated 12.9.2011.]:Provided that no nomination paper for election shall be delivered to the Returning Officer on a day which is a public holiday.Explanation. - The candidate for a ward of a Panchayat Town or Transitional Area or Municipality or Corporation need not be an elector of that ward. However, he should be an elector in that Panchayat Town or Transitional Area or Municipality or Corporation.(3)If the seat is reserved for Scheduled Caste or Scheduled Tribe, a candidate shall furnish a declaration in the nomination form made by him specifying the particular caste or tribe of which he is a member and tire area in relation to which that caste or tribe is notified as a Scheduled Caste or Scheduled Tribe of the State.(4)On the presentation of a nomination paper, the Returning Officer shall satisfy himself that the names and roll numbers of the candidate and his proposer as entered in the nomination paper are the same as those entered in the roll:Provided that the Returning Officer shall permit any misnomer or inaccurate description or clerical or printing error in the nomination paper in regard to the said names or numbers to be corrected or to bring them in conformity with the corresponding entries in the electoral roll and wherever necessary, direct that any clerical or printing error in the said entries shall be overlooked.(5)Nothing contained in this rule shall prevent any candidate from being nominated by more than one nomination paper for anyone election:Provided that not more than four nomination papers shall be presented by, or on behalf of, any candidate for anyone election.(6)Subject to the provisions contained in the Act, any person wishing to stand as a candidate for election to more than one ward, shall be nominated by separate nomination papers.[(6-a) If any person presents nomination papers for the election of Chairman or Mayor and also for Councillor, the Returning Officer shall, pending scrutiny and necessary orders and subject to the provisions contained in sub-rule (3-a) of rule 28, receive them.(7)An elector for whom nomination papers as a candidate are presented for an election shall not sign any nomination paper as a proposer for that election.] [Inserted by G.O.(Ms.) No. 135, Dated 12.9.2011.]
