Section 4(2) in The Company Secretaries (Election to the Council) Rules, 2006
(2)Subject to provision of sub-rule (1), the Returning Officer shall notify in the Gazette of India at least three months before the date or dates of election so determined under sub-rule (1), the dates fixed for the following stages of election of members to the Council, namely:-(a)the last date and time for receipt of nominations, which shall not be less than 21 days from the date of the notification;(b)date or dates and place of scrutiny of nominations, the last day of which shall not be more than fifteen days from the last date for receipt of nominations fixed under clause (a);(c)the last date and time for withdrawal of nominations, which shall be ten days from the last date for scrutiny of nominations fixed under clause (b);(d)the date or dates of polling;(e)the last date for receipt of applications for permission to vote by post under rule 28;(f)the last date and time for receipt by post of ballot papers back from voters;(g)the date or dates of counting;(h)the date of declaration of results.
