Section 91 in Tamil Nadu Panchayats (Elections) Rules, 1995
91. Election of Vice-Chairman of District Panchayat or Panchayat Union Council.
(1)After the declaration of the results of the election of Chairman, the meeting of the Ward members for the election of Vice-Chairman of District Panchayat or Panchayat Union Council, as the case may be, shall be convened on the notified date and presided over by the officers appointed as Returning Officer under rule 73 for purposes of conducting the election of Vice-Chairman of a District Panchayat or Panchayat Union Council, as the case may be.(2)In the case of a casual vacancy of Vice-Chairman of a District Panchayat or Panchayat Union Council, as the case may be, the meeting for the election of Vice-Chairman shall be conducted on the day fixed by the State Election Commission which shall be within [sixty days] [Substituted for the expressions 'thirty days' by G.O. Ms. 164, Rural Development (C-4), dated the 27th October 2004.] from the date of occurrence of the vacancy.(3)The meeting for the election of Vice-Chairman shall be held in the office of the concerned District Panchayat or Panchayat Union, as the case may be.(4)At least seven clear days notice shall be given for the meeting for election of Vice-Chairman.(5)No election of Vice-Chairman shall be conducted at a meeting convened under this rule, unless, there be present a majority of a Ward members then on the District Panchayat or Panchayat Union Council, as the case may be:Provided that this sub-rule shall not apply, if election of Vice-Chairman could not be conducted at three consecutive meetings for want of such majority.(6)The provisions of rules 75 to 88 and clauses (a) to (c) of rule 89 and rule 90 shall apply to the election of Vice-Chairman as they apply in relation to the election of Chairman of District Panchayat or Panchayat Union Council.
