Section 44 in The Bihar Municipal Election Rules, 2007
44. Notice of nomination and the time and place for scrutiny.
- The Returning Officer shall on receiving a nomination paper under sub-rule (1) of Rule 41 inform the person or persons delivering the same of the date, hour and place appointed for the scrutiny of nomination and shall enter in the nomination paper its serial number and shall sign thereon a certificate stating the date on which and the hour at which the nomination paper has been delivered to him; and shall, as soon as may be thereafter, cause to be affixed in some conspicuous place in his office a notice of the nomination containing descriptions similar to those contained in the nomination paper, both of the candidate and of the persons who have subscribed the nomination paper as proposer and seconder.
