Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

State of Madhya Pradesh - Section

Section 28 in The M.P. Panchayat Nirvachan Niyam, 1995

28. Notice of election and time schedule therefor.

- In accordance with the time schedule prescribed by the Commission, the District Election Officer shall by notice in Form 2 or 3 as the case may be, specify-
(a)the last date, time and place for making nominations which shall be the seventh day after the date of publication of the notice, or if that day is a public holiday, the next succeeding day which is not a public holiday;
(b)the date, time anti place for the scrutiny of nominations and such date shall be the day next following the last date appointed for making nominations, or if that day is a public holiday, the next succeeding day which is not a public holiday;
(c)the date for withdrawal of candidature which shall be the second day after the date for the scrutiny of nominations or if that day is a public holiday, the next succeeding day which is not a public holiday;
(d)the date on which and the time during which the poll shall, if necessary be, taken;
(e)the date, time and place for the counting of votes; and
(f)[ The date, time and place for tabulation and declaration of election result.] [Inserted by Notification No. B-1-40-95-XXII-P-2, dated 4-2-1998.]
Note. - "Public Holiday" means any day which is declared to be a holiday by the State Government for its offices as well as the Government Treasuries and sub-treasuries in the State.