Section 20 in Haryana Panchayati Raj Election Rules, 1994
20. Polling Station.
- The District Election Officer (Panchayat) shall provide sufficient number of polling stations for every election under these rules and shall, not later than [twenty] [Substituted for the words 'seven' by S.O. 117/H.A. 11/1994/S. 209/2014, dated 21st November, 2014.] days before the date of poll, publish a list, and affix a copy of such list on the notice board of the office of the Deputy Commissioner, Additional Deputy Commissioner, Zila Parishad, Sub- Divisional Officer (Civil), Block Development and Panchayat Officer, Panchayat Samiti and the Gram Panchayat concerned and at conspicuous place within the sabha area concerned, showing the polling station, the areas for which they will be set up and the description of the office(s) for which votes shall be cast in the polling station.
