Section 4 in The Corporation of the City of Panaji (Election) Rules, 2004
4. Fixation of various stages of Election.
(1)For the purpose of holding election, the Commission shall, by order in Form I, appoint:-(a)the last date, time and place for making nominations;(b)the date, time and place for scrutiny of nominations, which shall be a date not later than the third day after the last date for making nominations;(c)the last date for withdrawal of candidature, which shall be a date not later than the third day after the date for scrutiny of nominations;(d)the date or dates on which a poll shall, if necessary, be taken, which or the first of which dates shall be a date not earlier than the twelfth day after the last date for the withdrawal of candidatures, and the time during which the poll shall be taken on the date or dates so fixed:Provided that, such date or dates shall not be earlier than two months before the date of expiry of the term of office of the Councillors of the Corporation to which such election is to be made and shall not be later than fifteen days before the date of such expiry:Provided further that in the case of the first elections to be held under the Act, the date or dates to be fixed for the poll shall be such as the Commission may deem fit, but such date or dates shall not be earlier than the twelfth day after the last date for the withdrawal of candidatures;(e)the date or dates, time and place for the counting of votes, and(f)the dates, time and places for other stages of the elections.(2)The Commission shall, not less than seven days before the last date fixed for the nomination of candidates, cause the order under sub-rule (1) to be published as a public notice by putting up such order on the notice board of the Corporation and where there are local newspapers, also additionally by publication in one or more of such newspapers and Official Gazette. The Commission shall also arrange to give wide publicity to the election programme by affixing copies of the order in local languages at the Corporation office and at such other conspicuous places within the Corporation area as may be deemed fit and by causing the said order to be published in such other manner as it deems fit.
