Section 3 in Tamil Nadu Local Bodies Delimitation Regulations, 2017
3. Delimitation Authorities.
(1)The following Officers shall be the Delimitation Authorities, namely:-(a)The Block Development Officer (Block Panchayat and Village Panchayat) for the wards in a Village Panchayat;(b)The Assistant Director (Panchayats) for the wards in a Panchayat Union;(c)The Secretary of District Panchayat for the wards in a District Panchayat;(d)The Executive Officer of the respective Town Panchayats for the wards in a Town Panchayat;(e)The Commissioner of the respective Municipality for the wards in a Municipality;(f)The Commissioner of the respective Municipal Corporation for the wards in a Municipal Corporation, except Chennai City Municipal Corporation;(g)The Deputy Commissioner (Revenue and Finance) or Regional Deputy Commissioners, as may be, designated by the Commissioner of Chennai City Municipal Corporation for the wards in Chennai City Municipal Corporation.
