Section 91 in The Tamil Nadu Town Panchayats, Third Grade Municipalities, Municipalities and Corporations (Elections) Rules, 2006
91. Publication of the names of successful candidates.
- The names of the candidate duly elected shall be forwarded immediately after the declaration of results in Form 27 by the Returning Officer, to the Government, the State Election Commission and also to the Stale Election Officer in the case of Town Panchayat or Third Grade Municipality or Municipality. The State Election Officer in the case of Town Panchayat or Third Grade Municipality or Municipality, and the State Election Commission in the case of Corporation shall arrange to publish the same in the Tamil Nadu Government Gazette in a consolidated form and shall also arrange to publish on the notice board of the office of the Town Panchayat or Third Grade Municipality or Municipality or Corporation, as the case may be.
