Section 36 in Tamil Nadu Local Bodies (Election of Members to the District Planning Committee) Rules, 1999
36. Savings.
- Notwithstanding anything contained in these rules, all orders, directions issued by the Government, State Election Commission or State Election Officer, for the preparation of voters list and for conduct of election under these rules, shall unless repugnant to these rules, be deemed to have been issued or made under these rules.Form 1[See rule 10(1)]Voters List For the Election of Members to the District Planning Committee From the Rural and Urban SegmentsName of the District:........Name of members and councillors of the District Panchayat, Municipal Corporation, Municipal Councils and Town Panchayats, as the case may be.
