Section 116(11) in The Tamil Nadu Town Panchayats, Third Grade Municipalities, Municipalities and Corporations (Elections) Rules, 2006
(11)The contesting candidate who has been called upon to show cause under sub-rule (10) may, within twenty-one days of the receipt of such notice, submit in respect of the matter a representation in writing to the State Election Commission and shall, at the same time sent to the Executive Officer of the Town Panchayat or Third Grade Municipality or Commissioner of the Municipality or Corporation, as the case may be, a copy of his representation together with the complete account of his election expenses if he had not already furnished such an account.
