Section 23 in The Delhi Agricultural Produce Marketing (Election) Rules, 2000
23. Appointment of dates for nomination etc.
(1)As soon as the order calling upon a constituency to elect a member or members is issued, the Director shall, by notification in the official Gazette, appoint:(a)the last date for making nominations, which shall be the seventh day after the date of issue of the said order or, if that day is a public holiday, the next succeeding day which is not a public holiday;(b)the date for the scrutiny of nominations, which shall be the day immediately following the last date for making nomination or if that day is a public holiday, the next succeeding day which is not a public holiday;(c)the last day for withdrawal of candidatures which shall be the second day after the date for scrutiny on nominations or if that day is a public holiday, the next succeeding day which is not a public holiday;(d)the date or dates and time and hour during which a poll shall, if necessary, be taken which shall be a date not earlier than the twentieth day after the last date for the withdrawal of candidature and the hours of poll;(e)the date before which the election shall be completed.(2)The director shall, not less than thirty five days before the date fixed for the poll, publish in Hindi the dates so appointed by means of notice in newspaper circulated in the market area and put copies of such notice on the notice board of the marketing committee.
