The Returning Officer shall appoint and shall notify in the Rajasthan Gazette and in such other manner as he may think fit such date or dates or latest date, as the case may be, and, if necessary, such time and place as may be deemed suitable, for each of the following operations of an election, namely:-(a)the receiving of nominations under rule 13;(b)the scrutiny of nomination papers under rule 17;(c)the sending of voting papers with the relative identification envelopes under rule 19;(d)the receiving of voting papers with the relative identification envelopes under rule 20. and(e)the counting of the votes under rules 22 and 23.The dates appointed shall ensure the completion of the election, in the case of a general election in ample time before the expiry of the term of office of the sitting members and, in the case of a casual vacancy under section 9 (1) or resulting from the death or resignation of a member or from the operation of rule 30. within the month prescribed by section 10.Action by the State Government in respect of elections (for all elections).
