Section 23(2) in The Tamil Nadu Town Panchayats, Third Grade Municipalities, Municipalities and Corporations (Elections) Rules, 2006
(2)The notice of election shall contain the following particulars, namely:-(a)the office of Chairman or Mayor and the ward or wards for which elections are to be held;(b)whether the ward is reserved or not and if reserved, whether it is reserved for Scheduled Caste, or Scheduled Tribe and/ or for woman;(c)whether the office of the Chairman or the office of the Mayor is reserved or not and if reserved, whether it is reserved for Scheduled Caste, or Scheduled Tribe and/ or for woman;(d)the dates on which, the place or places at which and the hours between which nomination papers shall be presented;(e)the person or persons by whom the nomination papers will be received;(f)the date on which and the hours at which and the place at which the nomination papers will be taken up for scrutiny;(g)the last date on which and the hours upto which the nomination papers may be withdrawn;(h)the date on which and the place or places at which and the hours between which the votes of the electors will be taken at the poll, should there be a poll;(i)the date on which and the place or places and hour at which the Returning Officer will commence the counting of votes;(j)the date before which the election shall be completed; and(k)the date on which the first meeting of the newly elected councillors shall be held in the case of ordinary elections.]
