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[Cites 0, Cited by 0] [Section 91] [Entire Act]

State of Tamilnadu - Subsection

Section 91(1) in Tamil Nadu Panchayats (Elections) Rules, 1995

(1)After the declaration of the results of the election of Chairman, the meeting of the Ward members for the election of Vice-Chairman of District Panchayat or Panchayat Union Council, as the case may be, shall be convened on the notified date and presided over by the officers appointed as Returning Officer under rule 73 for purposes of conducting the election of Vice-Chairman of a District Panchayat or Panchayat Union Council, as the case may be.