Section 32(3) in Tamil Nadu Local Bodies (Election of Members to the District Planning Committee) Rules, 1999
(3)As soon as the signed copy of the Return of election in Form 21 referred to in sub-rule (1) is received, the State Election Commission shall publish the same in the Tamil Nadu Government Gazette and the District Election Officer shall arrange to publish the same in the District Gazette and also in the notice-board of the offices of the local bodies in a consolidated form.
