Section 36(1) in Himachal Pradesh Municipal Election Rules, 2015
(1)The Returning Officer shall on the date on which the election programme is issued by the Commission under rule 35, shall affix a notice in form-19 at his office, and at the office of the Sub-Divisional Officer (Civil), the Tehsil and the municipality, and such other places as the Returning Officer may determine to -(a)invite nomination papers of candidates for election ;(b)fix the time and place for submitting the nomination papers;(c)specify the authority to whom nomination shall be submitted;(d)fix time and place for the scrutiny of nomination papers ;(e)fix the time and place and authority for the receipt of notice of withdrawals;(f)fix the date, time and place for the allotment of symbols; and(g)fix the time of poll , if necessary :Provided that the dates fixed under clauses (b), (d), (e) and (g) shall be the same as specified under rule 35 in this behalf.
