Section 22 in Tamil Nadu Panchayats (Elections) Rules, 1995
22. Special provision for preparation of rolls on changes in jurisdiction and on consequential re-delimitation of Wards.
(1)If there is any change in the jurisdiction of a Panchayat and/or if the Ward of the Panchayat is delimited as new in accordance with law and if it is necessary to prepare the rolls urgently, the State Election Commission may direct that the rolls shall be prepared -(a)by putting together the rolls of the existing Wards comprising the new wards so formed; and(b)by making appropriate alteration in the arrangements, serial numbering and headings of the rolls so compiled.(2)The roll so prepared shall be published in the manner specified in rule 20 and, on such publication, it shall be the roll for the newly created Panchayat or delimited Ward.
