Section 24 in Haryana Panchayati Raj Election Rules, 1994
24. [ Fixation of various stages of elections. [Substituted by S.O. 117/H.A. 11/1994/S. 209/2014, dated 21st November, 2014.]
(1)The State Election Commissioner, Haryana shall frame a programme for elections in accordance with the time Schedule prescribed by the Slate Election Commission.(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(3)The last date for making nomination papers, their scrutiny and withdrawal shall not be public holidays. If any of the last dates for these purposes happens to be a public holiday such nominations, scrutiny and withdrawal shall take place the next succeeding day, which is not a public holiday.(4)The State Election Commissioner, Haryana may, by an order amend, vary or modify or rescind the election programme at any time:Provided that unless the State Election Commissioner, Haryana otherwise directs, no such order shall be deemed to invalidate any proceedings already taken before the date of the order.]
