Section 115 in The Tamil Nadu Town Panchayats, Third Grade Municipalities, Municipalities and Corporations (Elections) Rules, 2006
115. Powers to postpone or advance the election.
- Notwithstanding anything contained in the foregoing rules, the State Election Commission may, for sufficient reasons, direct, from time to time, the postponement of the meeting for the election under this Part, the advancement thereof or further postponement of the date so postponed and the Returning Officer shall give effect to such direction.
