Section 37 in The West Bengal Municipal Elections Act, 1994
37. Appointment of dates for nominations etc. -
As soon as the notification calling upon a Municipality to elect a member or members is issued, the Commission shall, by notification, appoint-(a)the last date for making nominations, which shall be seventh 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 nominations, 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:Provided that one or more successive dates may be appointed for the scrutiny of nominations;(c)the last date for the withdrawal of candidatures, which shall be the second day after the last 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 twenty-fifth day after the last date for the withdrawal of candidatures; and(e)the date before which the election shall be completed.
