Section 94(3) in Tamil Nadu Panchayats (Elections) Rules, 1995
(3)In the case of an election to fill a casual vacancy, such meeting shall be convened on the day fixed by the Tamil Nadu State Election Commission which shall be within [sixty days] [Substituted for the expressions 'thirty days' by G.O. Ms. 164, Rural Development (C-4), dated the 27th October 2004.] from the date of occurrence of such vacancy.
