(7)Subject to other provisions of these rules, the Election Authority shall have power to perform the following functions, namely -(a)to fix date, place and time of election;(b)to notify the form of notice, nomination, letter of intimation, declaration paper, ballot paper, ballot paper cover and the envelope for the election, the form of any other record to be prepared or maintained in relation to an election and the instructions to be contained in the notification for the conduct of election;(c)to decide, in case of doubt, the validity or invalidity of each ballot paper of each vote recorded thereon;(d)to declare the result of each election; and(e)to fix -(i)the date of election;(ii)the last date for receipt of nomination;(iii)the date of scrutiny of nomination and publication of list of candidates validly nominated;(iv)the last date and hour for withdrawal of candidature;(v)the date of publication of the final list;(vi)the date and hour for poll;(vii)the date and hour of scrutiny and counting of votes.
