Section 10(3) in The Goa Panchayat and Zilla Panchayat (Election Procedure) Rules, 1996
(3)On the issue of notification under sub-rule (1), the Commissioner shall give public written notice in Form No. 2 or 2-A as the case may be, of the intended election not less than [seven] [The word 'seven' has been substituted for the word 'fifteen' by 1st Amendment Rules, 1999, published in O. G., Series I No. 31 dated 30-10-1999.] days before the last date fixed for the nomination of candidates inviting nominations of candidates for such election and specifying the place where nomination papers are to be delivered. Copies of notice shall be published by affixing at the Village Panchayat Office, Office of the Mamlatdar, Office of the Block Development Officer, Office of Chief Executive Officer and if necessary, at any other place in the Panchayat area appointed by the Commissioner.
