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State of Madhya Pradesh - Section

Section 26 in The M.P. Krishi Upaj Mandi (Mandi Samiti Ka Nirvachan) Rules, 1997

26. Notice of election and time schedule therefor.

- In accordance with time schedule prescribed by the State Government the District Election Officer shall by notice in Form 4 specify-
(a)[ the last date, time and place for making nominations which shall be the seventh day after the date of publication of the notice, or if that day is a public holiday, the next succeeding day which is not a public holiday;] [Substituted by Notification No. D-5-86-97-XIV-3, dated 6-3-1999.]
(b)The date, time and place for scrutiny of nominations such date shall be the day next following the last date appointed for making nominations, or if that day is a public holiday the next succeeding day which is not a public holiday;
(c)the date for withdrawal of candidature which shall be the second day after the date for the scrutiny of nominations or if that day is a public holiday, the next succeeding day which is not a public holiday;
(d)the place to where, the date on which and time during which the poll shall, if necessary, be taken; and
(e)the date, time and place for the counting of votes.
Note. - "Public Holiday" means any day which is declared to be a holiday by the State Government for its offices as well as the Government Treasuries and Sub-Treasuries in the State.