Section 10(1) in The Rajasthan Municipalities (Election) Rules, 1994
(1)Subject to sub-rules (2) to (5) below, a public notice, in Form 1, of an intended election to a municipality shall be given by the State Election Commission mentioned therein the dates and hours between which nomination papers shall be received, the date for scrutiny of the nominations, the last date for withdrawal of the candidature and the date & hours of poll, if necessary;
