Section 22(2) in The Tamil Nadu Town Panchayats, Third Grade Municipalities, Municipalities and Corporations (Elections) Rules, 2006
(2)The notifications referred to in sub-rule (1) shall specify-(i)the date on which the public notice of election shall be published;(ii)the last date for making nominations, which shall be the seventh day after the publication of the public notice referred to in clause (i) or if that day is a public holiday the next succeeding day which is not a public holiday the hours between which the nomination can be made being 11.00 a.m. and 3.00 p.m. on each day;(iii)the time and date for taking up the scrutiny of nominations, which shall be 11.00 a.m. of the date immediately following the last date for making nominations or, if that date is a public holiday, the next succeeding day which is not a public holiday;(iv)the hour and date up to which the withdrawal of candidatures can be made, which shall be 3.00 p.m. on the second day after the date for the scrutiny of nominations or, if that day is a public holiday, the next succeeding day which is not a public holiday;(v)the date or dates on which the votes of electors will be taken should there be a poll which shall be a date not earlier than the seventh day after the last date for the withdrawal of candidature and the hours during which the poll will be open being not less than ten hours between 7.00 a.m. and 5.30 p.m.;(vi)the date before which the election shall be completed; and(vii)the date on which the first meeting of the newly elected Councillors shall be held in the case of ordinary elections.
