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[Cites 0, Cited by 0] [Section 5] [Entire Act]

State of Uttar Pradesh - Subsection

Section 5(1) in U.P. Zila Panchayats (Election of Adhyaksha and UP-Adhyaksha and Settlement of Election Disputes) Rules, 1994

(1)Whenever an election is required to be held under the Act to the office of Adhyaksha of a Zila Panchayat, the State Election Commission shall, by notification appoint for the election-
(a)the date for filing nomination paper and scrutiny thereof which shall be a date at least ten days after the date of the notification ;
(b)the date and time for the withdrawal of candidature which shall ordinarily be the third day after the date fixed for filing and scrutiny of nomination paper ; and
(c)the date on which and the hours during which a poll shall, if necessary, be taken, which shall be a date not earlier than the third day after the date fixed under clause (b).