Section 22 in Haryana Municipal Corporation Election Rules, 1994
22. Dates to be fixed for nomination of candidates and scrutiny of nominations.
- The Returning Officer shall on the date specified under rule 21, by notices posted at his office and at the office of the Corporation, and at such other places as he may determine :-(a)invite nomination papers of candidates for election;(b)fix the date, time and place where and how the nomination paper shall be delivered;(c)specify the authority to whom nomination papers shall be delivered; and(d)fix the date, time and place for the scrutiny of nomination papers of candidates.Explanation. - The dates fixed under clauses (b) and (d) shall be the same as specified under rule 2 in this behalf.
