Section 26 in Assam Panchayat (Constitution) Rules, 1995
26. Publication of Names of Contesting Candidates in Form IIIA or IIIB.
- The Deputy commissioner or the Sub-Divisional Officer as the case may be, shall cause to publish names of the contesting candidates in respect of a particular election in From IIIA or IIIB as the case may be, under these rules in the language of the region in the office of the Gaon Panchayat, Anchalik Panchayat and Zilla Parishad and in such other place or places as may be considered necessary by him, at least 7 (seven) days before the date of election and at the polling station on the date of election. A copy of the same shall be furnished to the State Election Commission.
