Section 18(1) in Tamil Nadu Local Bodies (Election of Members to the District Planning Committee) Rules, 1999
(1)Every ballot paper for election of members to the committee from the rural segment and the urban segment shall be in Form-12 and in Form-13 respectively. The names of the contesting candidates shall be provided on the ballot papers in the same order in which the names appear in Form-10. The size of the ballot paper and other matters regarding thereto shall be decided by the State Election Commission.
