Section 1(2) in Nagpur rules Relating to the Election of Councillors
(2)The Commissioner shall, not less than eight weeks before the expiration of the term of the Councillors and when such election is to be held for the first time, on such date as may be fixed by the State Government, issue a public notice calling upon the wards and the Trade Union Special Constituency to elect Councillors and appointing -(a)a date, not later than the twentieth day from the date of the notice, for the nomination of candidates;(b)a date, not later than the eighth day from the date fixed for nomination, for the scrutiny of nominations;(c)a further date or dates on which a poll shall, if necessary, be taken for the election of councillors;(d)hours of poll; and(e)places at which polling shall take place.
