Section 80 in The Rajasthan Municipalities (Election) Rules, 1994
80. Notice of meeting.
- The returning officer shall affix notice of the meeting on the notice board of the municipality immediately after the declaration of the result of election of members stating therein-(a)10 A.M. to 11 A.M. as the time for filing nomination;(b)11.30 A.M. as the time for commencement of scrutiny of nomination papers;(c)2 P.M. as the time before which candidature may be withdrawn;(d)2.30 P.M. to 5 P.M. as the hours of poll, if necessary;(e)counting shall be made immediately after completion of poll:Provided that the returning officer may extend time for poll, if necessary or may declare the poll as finally concluded earlier in case all the members holding office have voted.
