Section 18 in Tamil Nadu Local Bodies (Election of Members to the District Planning Committee) Rules, 1999
18. Ballot papers.
(1)Every ballot paper for election of members to the committee from the rural segment and the urban segment shall be in Form-12 and in Form-13 respectively. The names of the contesting candidates shall be provided on the ballot papers in the same order in which the names appear in Form-10. The size of the ballot paper and other matters regarding thereto shall be decided by the State Election Commission.(2)Both the ballot papers and the counterfoils shall be serially numbered and shall be stamped on their reverse by such distinguishing mark and in such manner as may be directed by the State Election Commission.
