Section 14 in Haryana Municipal Corporation Act, 1994
14. Publication of results of elections.
- [(1) After the declaration of general election results, [the name of Mayor and members] [Sub section (1) substituted by Haryana Act No. 27 of 2004.] shall be published in the Official Gazette by the State Election Commission not earlier than one week before the expiry of the duration of the existing Corporation :Provided that notification regarding bye-election results shall be published in the Official Gazette by the State Election Commission forthwith.](2)The names of persons nominated as members shall be published by the Government as specified under sub-section (3) of section 4 of this Act.
