Section 24(2) in Haryana Panchayati Raj Election Rules, 1994
(2)The District Election Officer (Panchayat) shall by notice in Form 2 or 3, which shall be published at least five clear days before the first day fixed for making nominations, shall specify the date or dates, on, by or within which,-(i)the nomination papers shall be presented :Provided that a period of not less than five days Shall be specified for presentation of nomination papers.(ii)the list of nomination papers shall be pasted;(iii)the nomination papers shall be scrutinized;(iv)a candidate may withdraw his candidature :Provided that the allotment of symbol shall be made immediately after the date fixed for withdrawal of the candidature.(v)the list of contesting candidates shall be posted;(vi)the poll shall be held :Provided that the date of poll shall not be earlier than the seventh day after the last date fixed for the withdrawal of the candidatures;(vii)the ballot papers shall be counted (here time and place fixed for the purpose shall also be specified); and(viii)the result of election shall be declared
