Section 29 in Haryana Panchayati Raj Election Rules, 1994
29. Notice of nomination and time and place for scrutiny.
- The Returning Officer (Panchayat) shall on receiving the nomination paper under rule 27 inform the person or persons delivering the same, of the day, time and place fixed for the scrutiny of nomination paper and shall enter on the nomination paper its serial number and shall sign thereon a certificate stating the date on which and the hour at which the nomination paper has been delivered to him and shall, as soon as may be, thereafter, cause to be affixed on the notice board in his office a notice of the nomination containing descriptions similar to those contained in the nomination paper of the candidate.
