(1)The District Election Officer shall provide sufficient number of polling stations for every election under these rules and shall publish at least 20 days before the date of poll, a list showing the polling stations and the polling areas for which they will be set-up.(2)The list prepared under sub-rule (1) shall he published by affixing a copy thereof on the notice board in the office of :-(a)District Election Officer;(b)Returning Officer;(c)Panchayat concerned.(3)No change shall be made by the District Election Officer in the location of any polling station notified under sub-rule (1) without previous approval of the Commission :Provided that if a change in the location of any polling station is approved by the Commission, then such change shall be-(a)published for general information in the Gram Panchayat affected by the change; and(b)communicated in writing to the concerned candidates by the Returning Officer as expeditiously as possible.]
