Section 22 in The Tamil Nadu Town Panchayats, Third Grade Municipalities, Municipalities and Corporations (Elections) Rules, 2006
22. Notification of programme of election.
(1)For the purposes of filling up of ordinary and casual vacancies, the State Election Commission shall, in pursuance of the Constitutional provisions and in consultation with the Government, publish one or more notifications in the manner specified below, calling upon the electors to elect [Councillors or Chairmen or Mayors] [Substituted for 'Councillors' by G.O.(Ms.) No. 135, Dated 12.9.2011.] on such date or dates as may be specified therein.(2)The notifications referred to in sub-rule (1) shall specify-(i)the date on which the public notice of election shall be published;(ii)the last date for making nominations, which shall be the seventh day after the publication of the public notice referred to in clause (i) or if that day is a public holiday the next succeeding day which is not a public holiday the hours between which the nomination can be made being 11.00 a.m. and 3.00 p.m. on each day;(iii)the time and date for taking up the scrutiny of nominations, which shall be 11.00 a.m. of the date immediately following the last date for making nominations or, if that date is a public holiday, the next succeeding day which is not a public holiday;(iv)the hour and date up to which the withdrawal of candidatures can be made, which shall be 3.00 p.m. on the second day after the date for the scrutiny of nominations or, if that day is a public holiday, the next succeeding day which is not a public holiday;(v)the date or dates on which the votes of electors will be taken should there be a poll which shall be a date not earlier than the seventh day after the last date for the withdrawal of candidature and the hours during which the poll will be open being not less than ten hours between 7.00 a.m. and 5.30 p.m.;(vi)the date before which the election shall be completed; and(vii)the date on which the first meeting of the newly elected Councillors shall be held in the case of ordinary elections.(3)The notifications referred to in sub-rule (1) shall be published in the Tamil Nadu Government Gazette. The State Election Commission may also arrange to publish the notifications at such other places as it deems fit, to give further publicity to the notification.
