Section 24(3) in The Tamil Nadu Town Panchayats, Third Grade Municipalities, Municipalities and Corporations (Elections) Rules, 2006
(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.
