Section 26(2) in Tamil Nadu Panchayats (Elections) Rules, 1995
(2)On the date or dates specified in the election notice for the presentation of nomination papers, each candidate qualified to contest the election as per section 33 of the Act shall, either in person or by his proposer, deliver to the Returning Officer at the place and during the hours specified in that behalf, a nomination paper completed in Form 3 and signed by the candidate and by a proposer who shall be an elector -(a)in the respective Ward of Village Panchayat in the election of member or members of Village Panchayat;(b)in the Village Panchayat in the election of President;(c)in the Ward of the Panchayat Union in the election of member of the Panchayat Union; and(d)in the Ward of the District Panchayat in the election of member of District Panchayat:Provided that no nomination paper for election shall be delivered to the Returning Officer on a day which is a public holiday.
