Section 47 in The Tamil Nadu Town Panchayats, Third Grade Municipalities, Municipalities and Corporations (Elections) Rules, 2006
47. Ballot papers.
(1)Every ballot paper for election of [Chairman or Mayor or Councillor] [Substituted for 'Councillor' by G.O.(Ms.) No. 135, Dated 12.9.2011.] shall be in Form 14 with a counter-foil attached to it. The names of the contesting candidates with their respective distinctive symbols shall be printed on the ballot papers in the same order in which the names appear in Form 9. The size and colour to be ballot paper and other matters relating thereto shall be decided by the state Election Commission, from time to time.(2)Both the ballot papers and the counter-foils, shall be serially numbered and shall be stamped on their reverse by such distinguishing mark and in such manner as may be directed by the State Election Commission, from time to time.
