Section 25(2)(i) in Tamil Nadu Panchayats (Elections) Rules, 1995
(i)whether the office of the President of the Village Panchayat is reserved or not and, if reserved, whether it is reserved for person belonging to Scheduled Castes or Scheduled Tribes [***] [Omitted by G.O. Ms. No. 163, Rural Development, dated the 7th August 1997.] or for woman;