Section 23 in Arunachal Pradesh Municipal Election Rules, 2011
23. Notice of election.
- The Municipal Returning Officer shall on the date on which the Election Programme is issued by the State Election Commission under rule 22 shall affix a notice in Form 17 (C) at his office and at the office of the Municipal Electoral Registration Officer, Deputy Commissioner, Additional Deputy Commissioner, and Municipal Committee, and such other places as the Municipal Electoral Registration Officer may determine to :-(a)invite nomination papers of candidates for elections ;(b)fix the date, time and place where and when the nomination papers shall be submitted ;(c)specify the authority to whom nomination shall be submitted;(d)fix the date, time and place for the scrutiny of nomination papers of candidates;(e)fix the date 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 date and time of poll, if necessary.Explanation. - The dates fixed under clauses (b), (d), (e) and (g) shall be the same as specified under rule 22 in this behalf.
