(1)The list of contesting candidates referred to in sub-section (1) of section 38 shall be in Form 7-A or Form 7-B as may be appropriate and shall contain the particulars set out therein and shall be prepared in such language or languages as the Election Commission may direct.[* * *] [ Sub-Rule (2) omitted by S.O. 3662, dated 12.10.1964.]
