Section 24(2) in Tamil Nadu Panchayats (Elections) Rules, 1995
(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 [10.00 a.m. and 5.00 p.m.] [Substituted for '11.00 a.m. and 3.00 p.m.' by G.O. Ms. No. 88, dated 25.7.2016.] on each day;(iii)the time and date for taking up the scrutiny of nominations, which shall be [10.00 a.m.] [Substituted for '11.00 a.m.' by G.O. Ms. No. 88, dated 25.7.2016.] 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 a poll shall, if necessary, be taken which or the first of which shall be a date not earlier than the seventh day after the last date for the withdrawal of candidatures;(vi)the date before which the election shall be completed; and(vii)the date on which the meeting of the newly elected Ward members of the Panchayat shall be held for the election of Vice-President or Chairperson or Vice-chairperson, as the case may be.
