Section 7 in Chandigarh Panchayat Election Rules, 1994
7. Publication of election programme/Appointment of dates for nominations, etc.
(1)As soon as the election programme is notified under Rule 7, the Returning Officer in the Constitutionality for which he has been appointed as such shall publish the details of the election programme in form 1A by pasting the same outside his office and at conspicuous places in the Gram Sabha area included in that constituency.(2)As soon as the notification calling upon elector of constituency to elect a member or members is issued, Election Commission shall, by notification in the official Gazette, appoint :-(a)The last date for making nominations, which shall be the fifth day after the date of publication of the first mentioned notification, or if that day is a public holiday, the next succeeding day which is not a public holiday;(b)the date for the scrutiny of nomination which shall be the day immediately following the last date for making nominations or, if that day is a public holiday, the next succeeding day which is not a public holiday.(c)the last date for the withdrawal of candidatures, which shall be 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;(d)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, and(e)the date before which the election shall be completed :Provided that Election Commission may extend the period of completion of election, if necessary by issuing a Notification to this effect in the official Gazette.
