Section 88 in The Rajasthan Municipalities (Election) Rules, 1994
88. Preparation of record of proceeding and publication of result of election.
- Immediately after the declaration of the result, the Returning Officer shall:-(a)prepare a record of the proceeding in the form prescribed in Schedule-VIII.(b)publish on the notice board of the municipality a notification signed by him stating the name of the person elected as Chairman and send a copy of such notification(i)the State Election Commission for publication in the Official Gazette;(ii)the District Collector concerned;(iii)the Director of Local Bodies, Rajasthan, Jaipur; and(iv)the State Government.
