Section 97 in Himachal Pradesh Municipal Election Rules, 2015
97. Place and procedure of enquiry.
(1)The place of enquiry shall be headquarters of the authorised officer concerned to whom the petition is made or transferred:Provided that the authorised officer to whom the petition is made or transferred, as the case may be, may, on being satisfied that special circumstances exist rendering it desirable that the enquiry should be held elsewhere, fix some other convenient place for this purpose.(2)The public shall have free access to the place where enquiry into the election petition may be held.(3)Notice of the time and place of enquiry shall be given to the parties not less than seven days before the first date of hearing.
