Section 33 in Greater Hyderabad Municipal Corporation Act, 1955
33. Appointment of dates of nominations, etc.
- As soon as the notification calling upon a [Member] ['Throughout the Act For Substituted 1. Councillor Member 2. Councillors; Members 3. Division; Ward 4. Divisions; Wards 5. Constituency; Ward 6. Constituencies; Wards']vide Act No.17 of 1994.] to elect a [Member] ['Throughout the Act For Substituted 1. Councillor Member 2. Councillors; Members 3. Division; Ward 4. Divisions; Wards 5. Constituency; Ward 6. Constituencies; Wards']vide Act No.17 of 1994.] or [Member] ['Throughout the Act For Substituted 1. Councillor Member 2. Councillors; Members 3. Division; Ward 4. Divisions; Wards 5. Constituency; Ward 6. Constituencies; Wards']vide Act No.17 of 1994.] is issued under this Act, the [State Election Commissioner] [Substituted by Act No.25 of 1995.] shall, by notification in the *Telangana Gazette, appoint-(a)[ the last date for making nominations, which shall be a period of not more than three days immediately following the date of publication of the notification under this section whether or not the said days are public holidays; [Substituted by Act No.5 of 2016.](b)the date for the scrutiny of nominations shall be the day immediately following the last date for making nominations whether or not it is a public holiday;(c)the date for the withdrawal of candidatures shall be the day immediately following the day of the scrutiny of nominations whether or not it is a public holiday;and(d)the date or dates on which a poll shall, if necessary, be taken which or the first of which shall be a date not earlier than the ninth day from the last date for the withdrawal of candidatures.]
