Section 40 in The Punjab State Election Commission Act, 1994
40. Notice of nominations and the time and place for their scrutiny.
- The Returning Officer shall on receiving the nomination paper under sub- section (1) of section 38, inform the person or persons delivering the same of the date, time and place fixed for the scrutiny of nominations and shall enter on the nomination paper its serial number, and shall sign thereon a certificate stating the date on which and the hour at which the nomination paper has been delivered to him, and shall, as soon as may be, thereafter, cause to be affixed in some conspicuous place in his office, a notice of the nomination containing descriptions similar to those contained in the nomination paper, both of the candidate and of the proposer.
