Section 65 in The Tamil Nadu Town Panchayats, Third Grade Municipalities, Municipalities and Corporations (Elections) Rules, 2006
65. Identification of electors.
(1)The Presiding Officer may seek the assistance of such local persons, as he thinks fit to help in the identification of the electors or to assist him otherwise in taking the poll.(2)As each elector enters the polling station, the Presiding Officer or the Polling Officer authorised by him in this behalf, shall check the elector's name and other particulars with the relevant entry in the electoral roll and then call out the serial number, name and other particulars of the elector.(3)Af the time of poll, every elector shall produce documentary evidence establishing his identify as may be specified and in the manner directed by the State Election Commission in this behalf, from time to time.(4)In deciding the right of a person to cast his vote, the Presiding Officer or the Polling Officer, as the case may be, shall over look mere clerical or printing errors in an entry in the electoral roll if he is satisfied that such person is identical with the elector to whom such entry relates.
