Section 32 in Haryana Panchayati Raj Election Rules, 1994
32. Preparation of list of contesting candidates.
(1)Immediately after the expiry of the period within which candidature may be withdrawn under rule 24, the Returning Officer (Panchayat), shall prepare and publish in Forms 6, 7, 8 or 9 a list of contesting candidates, that is to say, candidates whose nomination papers have been finally accepted and who have not withdrawn their candidature within the said period for the office of panch, sarpanch, or member of Panchayat Samiti or Zila Parishad respectively.(2)The said list shall, subject to the provisions of sub-rule (3), contain the names in alphabetical order in Hindi in Devnagari script and the addresses of the contesting candidates as given in the nomination papers.(3)The list of contesting candidates referred to in sub-rule (1), shall contain the particulars set out in the form referred to in sub-rule (1), and shall be prepared in Hindi in Devnagari Script.
