Section 43C in Tamil Nadu District Municipalities Act, 1920
43C. [ Power of State Government to make election rules. [Section 43B and 43C were by Tamil Nadu Act 25 of 1994]
(1)The State Government may, in consultation with the [Tamil Nadu State Election Commission], make rules regulating the procedure with regard to election.(2)Without prejudice to the generality of sub-section (1), such rules may provide for all matters not expressly provided for in this Act including deposits to be made by candidates standing for election as [chairman or councillors] [Substituted for 'councillors' by Tamil Nadu Act No. 15 of 2011, dated 06.09.2011, w.ed.f. 12.9.2011.], [the conditions under which such deposits may be forfeited] [Substituted for the words 'the conditions under which such deposits may be forfeited' by Tamil Nadu Act 22 of 1996] and the maximum amount of expenditure which may be incurred by candidates standing for election as [chairman or councillor] [Substituted for 'councillors' by Tamil Nadu Act No. 15 of 2011, dated 06.09.2011, w.e.f. 12.9.2011.]:Provided that the deposit required shall not exceed three thousand rupees.]
