Section 30 in The Representation of the People Act, 1951
30. Appointment of dates for nominations, etc.—
As soon as the notification calling upon a constituency to elect a member or members is issued, the Election Commission shall, by notification in the Official Gazette, appoint—(a)the last date for making nominations, which shall be the 2seventh 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 3the 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 4the 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 5fourteenth day after the last date for the withdrawal of candidatures; and(e)the date before which the election shall be completed.
