Section 102(3) in Himachal Pradesh Municipal Election Rules, 2015
(3)A petition pending at or preferred after the commencement of these rules against an order made before such a commencement shall be considered and order thereon shall be passed in accordance with these rules.Form-1(see rule 6 (1))Notice of publication of the proposals for dividing the municipality into wards and defining the limits of each ward.Notice is hereby given that the proposals for dividing _____________ municipality into wards and defining the limits of each such ward shall be available for inspection in the office of the undersigned and the office of the municipality ___________ during the office hours for the next 10 days.If any resident has any objection(s) or suggestion(s) to make with regard to aforesaid proposal against anything contained in it, he may send the same to the undersigned in form-2 within ten days from the date of publication of this notice and objection(s) or suggestion(s), if any, received within the stipulated period shall be considered before finalizing the proposal.Deputy CommissionerPlace________Date__________Form-2(see rule 6(2))ToThe Deputy Commissioner_______________________Subject:- Objection(s) or suggestion(s) to the draft delimitation of wards.Sir,Please refer to the draft delimitation proposals of wards published on_______ in respect of ______________ Municipal area.That I am a resident of ward No.____________ of _____________Municipal area.That I have the following objection(s) or suggestion(s) to the draft proposals:-
