Section 113(2) in The Tamil Nadu Town Panchayats, Third Grade Municipalities, Municipalities and Corporations (Elections) Rules, 2006
(2)The Returning Officer shall forward a copy of the list referred to in the clause (c) of sub-rule (1) to the State Election Commission and also to the State Election Officer in the case of Town Panchayat or Third Grade Municipality or Municipality. The State Election Commission and the State Election Officer shall compile and send it to the Director of Stationery and Printing, Chennai for publication in a consolidated form of the names of persons elected under this Part, as soon as practicable, in the Tamil Nadu Government Gazette.
