Section 29 in The Tamil Nadu Town Panchayats, Third Grade Municipalities, Municipalities and Corporations (Elections) Rules, 2006
29. Preparation of list of contesting candidates.
(1)Immediately after the expiry of the period within which candidature may be withdrawn under sub-rule (1) of rule 28, the Returning Officer shall prepare in Form 9, a list of contesting candidates, that is to say, candidates who were included in the list of validly nominated candidates and who have not withdrawn their candidature within the said period.(2)The said list shall contain-(i)the names, as got corrected under the proviso to sub-rule (4) of rule 26, and arranged in the order of Tamil alphabet;(ii)the addresses of the contesting candidates as given in the nomination papers; and(iii)other particulars set out in the said Form.
