Section 4(2) in The Corporation of the City of Panaji (Election) Rules, 2004
(2)The Commission shall, not less than seven days before the last date fixed for the nomination of candidates, cause the order under sub-rule (1) to be published as a public notice by putting up such order on the notice board of the Corporation and where there are local newspapers, also additionally by publication in one or more of such newspapers and Official Gazette. The Commission shall also arrange to give wide publicity to the election programme by affixing copies of the order in local languages at the Corporation office and at such other conspicuous places within the Corporation area as may be deemed fit and by causing the said order to be published in such other manner as it deems fit.
