Section 15 in The Tamil Nadu Town Panchayats, Third Grade Municipalities, Municipalities and Corporations (Elections) Rules, 2006
15. Preparation of electoral roll.
(1)The electoral roll of a ward of a Town Panchayat or Third Grade Municipality or Municipality or Corporation, as the case may be (hereinafter referred to as the roll) shall be prepared with reference to the qualifying date by the Electoral Registration Officer, by integrating the particulars in the various entries available in such part or portion thereof of the current electoral roll of the Tamil Nadu Legislative Assembly and the various amendments issued to it, from time to time, as they relate to the ward of a Panchayat Town or Transitional Area or Municipality or Corporation or portion thereof.(2)The roll shall be divided into convenient parts which shall be numbered consecutively.(3)There shall be a separate part or parts of the rolls for each ward of a Pan-chayat Town or Transitional Area or Municipality or Corporation, as the case may be.(4)The number of names included in any part of the roll shall not ordinarily exceed two thousand four hundred and in case where it exceeds two thousand four hundred, it shall be prepared in more than one part in a convenient manner, in accordance with the directions issued by the State Election Commission, from time to time.(5)The rolls of all wards so prepared, published and put together shall form the electoral roll of the Town Panchayat or Third Grade Municipality or Municipality or Corporation.Explanation. - The electoral rolls for a Town Panchayat or Third Grade Municipality or Municipality or Corporation need not be prepared or amended separately once the electoral rolls of all the constituent wards have been prepared or amended under rule 19.(6)The electoral roll shall be prepared before every ordinary or casual election.
