Section 15(ii) in The Jharkhand Agricultural Produce Markets Rules, 2000
(ii)On completion of the scrutiny of nomination and after the expiry of the period within which candidature may be withdrawn under sub-rule (i), the Election Officer shall prepare a list of persons whose nominations are in order and who have not withdrawn their candidature, in Form VI and cause it to be affixed on the notice board of his office and in the office of the Market Committee, not less than seven days before the date fixed for the election.
