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State of Maharashtra - Section

Section 43 in The Maharashtra Agricultural Produce Marketing (Regulation) Rules, 1967

43. [ Appointment of dates, etc. for various stages of election. [Rule 43 was substituted by G. N. of 7.6.1990.]

- The Collector shall, by order draw and declare a programme of various stage of election as indicated herein below not earlier than fifteen days and not later than thirty days of the date of display of the final list of voters of the Market Committee :
(i) Last date for making nominations. Fifteen days from the date of declaration of electionprogramme.
(ii) Date of publication of list of nominations received. As and when received till the date fixed for makingnominations.
(iii) Date of scrutiny of nominations. 3rd day of the last date for making nominations.
(iv) Date of publication of list of valid nominations afterscrutiny. Next day after the date of completion of scrutiny or wherethere is an appeal after the appeal is decided.
(v) Date by which candidature may be withdrawn. Two days from the date of publication of list of validnominations after scrutiny.
(vi) Date of publication of final list of contesting candidates. The date next succeeding the last day fixed for withdrawal ofcandidature.
(vii) Date and time during which and the place or places at whichthe poll shall be taken. Not earlier than fifteen days but not later than thirty daysfrom the date of publication of final list of contestingcandidates.
(viii) Date time and place for counting of votes. Not later than 3rd day from the date on which the poll shallbe taken.
(ix) Date of declaration of results of voting. Immediately after the counting of votes.
Explanation. - (1) (a) If the last date in reckoning dates as specified in the above cases is a public holiday, the next succeeding working day shall be fixed for the respective events.(b)The proportion of polling stations to number of votes at each polling station and the place of polling station shall be fixed in consultation with the Market Committee concerned. In case the polling stations are spread over in the market area, the Returning Officer shall make arrangements to get all the ballot boxes to the office of the Returning Officer.
(2)The Collector shall, not less than forty-five days before the date fixed for the poll, publish in Marathi, the dates so appointed by means of notice published in a newspaper circulating in the market area and cause the copies of such notice to be displayed on the notice board of the Market Committee and in the Village Panchayat concerned.
(3)The time during which the poll shall be taken shall be mentioned in the election programme. The time of poll shall not be earlier than 8.00 a.m. and later than 5.00 p.m.
(4)Whether it is necessary to fix time, date and place for any stage in the election programme, it shall be fixed by the Collector and shall be mentioned in the election programme declared by him.
(5)The Collector may change the dates fixed under this rule within seven days of the date fixed for the poll:Provided that if due to any unavoidable circumstances and in the public interest it has become imminent to modify the programme and there is no sufficient time for obtaining the previous approval of the Collector to such modification, the Returning Officer may, for reasons to be recorded in writing, modify the election programme. In every such case the Returning Officer shall forthwith send the copy of the modified election programme along with the reasons recorded by him for such modification to the Collector.]