Section 17(2) in The Rajasthan Agricultural Produce Markets Rules, 1963
(2)On completion of the scrutiny of nomination and after the expiry of the period within which candidature may be withdrawn under sub-rule (1), the Collector or the person authorised by him as aforesaid shall prepare a list of persons, whose nominations are in order and who have not withdrawn their candidature in Form-Ill, and cause it to be affixed in some conspicuous place in his office, in the Tehsil Office, Panchayat Samiti Office concerned and in the office of the market committee not less than 7 days before the date fixed for the election.
