Section 6(2) in Haryana Panchayati Raj Election Rules, 1994
(2)For the purpose of draw of lots a notice in which the place, date and time drawal of lots has been described, shall be exhibited at least seven days before the drawal of lots by the authorities described in sub-rule (1).Explanations. - (i) In relation to Gram Panchayat the notice shall be exhibited on the notice board of -(a)the Block Development and Panchayat Officer;(b)the office of the Tehsildar within which block lies;(c)the office of concerned Panchayat Samiti; and(d)every Gram Panchayat within the block concerned.(ii)In relation to Panchayat Samiti the notice shall be exhibited on the notice board of -(a)the Deputy Commissioner's office;(b)all Panchayat Samitis within the district; and(iii)In relation to Zila Parishad the notice shall be exhibited on the notice boards of-(a)offices of all the Divisional Commissions; and(b)offices of all Deputy Commissioners.
