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State of Odisha - Section

Section 9 in The Orissa Agricultural Produce Markets Rules, 1958

9. Notice to elect.

- Not less than thirty days before the day fixed for election the Collector shall publish in Oriya and in such other regional language of the market area as he may deem necessary a notice in a newspaper circulating in the market area and post copies of such notice in village hats or in Grama Panchayat offices and other conspicuous places in the villages included in that area stating -
(a)the number of persons to be elected;
(b)the date on which, the place at which and the hours between which nomination papers shall be presented to him or to any other person authorised by him in this behalf which date shall not be less than fourteen days from the date of publication of the notice;
(c)the date on which scrutiny of nomination papers shall be made;
(d)the date on which and the place or places at which the votes of the electors shall be taken if there be a poll and the hours during which polls be taken; and
(e)the day on which and the place and hours in which votes shall be counted.