Section 32(3) in Tamil Nadu Panchayats (Elections) Rules, 1995
(3)In the case of election of members of a Village Panchayat Ward where two or more members are to be returned and where there are no reservation of seats -(a)if the number of contesting candidates is equal to the number of seats to be filled, the Returning Officer shall cause a copy of the list of contesting candidates in Form 9 to be affixed in his office and after such affixation, declare all such candidates to be [duly elected] [Substituted by G. O. Ms. No. 175, Rural Development (PE), dated the 28th August 1997.] to fill-up those seats;(b)if the number of such candidates is less than the number of seats to be filled, the Returning Officer shall, after the date and time fixed for withdrawal of candidature is over, cause a copy of the list of contesting candidates in Form 9 to be affixed in his office and after such affixation declare all such candidates to be duly elected. The Returning Officer shall send a report to the State Election Commission and the District Election Officer for starting the election proceedings afresh in all respects in respect of the remaining seat or seats;(c)If the number of such candidates is more than the number of seats to be filled, a poll shall be taken.
