Section 69(1) in Tamil Nadu Panchayats (Elections) Rules, 1995
(1)In the case of election of members of District Panchayats, the name of the candidate duly elected shall be forwarded without delay in Form 25 by the Returning Officer to the State Election Commission and a copy thereof shall be forwarded to the District Election Officer, who shall arrange to publish the same in the District Gazette and shall also arrange to publish on the notice board of the office of the District Panchayat in a consolidated form. The State Election Commission shall arrange to publish the names of the candidates in the Tamil Nadu Government Gazette in a consolidated form.
