Section 10(6) in Himachal Pradesh Waqf Rules, 2016
(6)Subject to other provisions of these rules, the Election Authority shall be responsible for the conduct of elections of the members of the Board and shall have power -(a)to fix date, place and time of election;(b)to specify the form of notice, nomination, letter of intimation, declaration paper, ballot paper, ballot paper cover and the envelope for the election, the form of any other record to be prepared or maintained in relation to an election and the instructions to be contained in the notification;(c)to decide, in case of doubt, the validity or invalidity of each ballot paper of each vote recorded thereon;(d)to declare the result of each election; and\(e)to fix -(i)the date of notification;(ii)the last date for receipt of nomination;(iii)the date of scrutiny of nomination and publication of list of candidates validly nominated;(iv)the last date and hour for withdrawal of candidature;(v)the date of publication of the final list;(vi)the date and hour for poll; and(vii)the date and hour of scrutiny and counting of votes.
