Section 32(1) in Haryana Panchayati Raj Election Rules, 1994
(1)Immediately after the expiry of the period within which candidature may be withdrawn under rule 24, the Returning Officer (Panchayat), shall prepare and publish in Forms 6, 7, 8 or 9 a list of contesting candidates, that is to say, candidates whose nomination papers have been finally accepted and who have not withdrawn their candidature within the said period for the office of panch, sarpanch, or member of Panchayat Samiti or Zila Parishad respectively.
