Section 16(1) in Assam Panchayat (Constitution) Rules, 1995
(1)Not less than 30 (thirty) days before the date fixed for election under Rule 15 of these rules, the Deputy Commissioner or the Sub-. Divisional Officer as the case may be, shall publish a notice in the language of the region or in such other language or languages as may be considered necessary for the purpose, stating-(a)the date on which, the place at which, the hours between which and the category of representatives for which nomination papers are to be presented, an interval of seven clear days being allowed between the date of publication of such notice and the date for presentation of nomination papers:Provided that the date for filing of nomination paper shall be fixed and notified by the State Election Commission,(b)the date on which, the place at which and the hours between which the nomination papers may be taken up for scrutiny, such date being Within 3 (three) days after the date of submission of nomination papers;(c)the last date, place and time for withdrawal of candidature after the date of scrutiny shall not be less than 15 (fifteen) days ahead of the date of election:Provided that the last date of withdrawal of candidature shall be fixed and notified by the State Election Commission as under Section 114 of the Act;(d)the date at which and the polling station at which, the election Of the Gaon Panchayat, Anchalik Panchayat or the Zilla Parishad Constituencies shall be held and hours during which the poll shall be open.
