Section 10(4) in Tamil Nadu Local Bodies (Election of Members to the District Planning Committee) Rules, 1999
(4)The voters list shall be published along with a notice in Form-2 on a date which shall not be less than thirty days prior to the issue of notification referred to in sub-rule (1) of rule 11 in the notice-board of the Offices of the Registration Officer and the Returning Officer and in the offices of the local bodies. In the case of additions, deletions and corrections of names, if any, after such publication, the Registration Officer shall cause necessary amendments to the voters list: 'Provided that no such amendment shall be caused, after the last date of making nominations for the election of members to the committee.
