Section 22B in Arunachal Pradesh Municipal Election Rules, 2011
22B. Election Programme.
(1)The State Election Commissioner shall frame a programme of general elections of the Municipalities or a programme to fill up any casual vacancy in a Municipal Committee or hold election to a Municipal Committee which has been dissolved (hereinafter referred to as "Election Programme").(2)The election programme shall specify the date or dates on, by/ or within which-(i)the nomination papers shall be presented ;(ii)the nomination papers shall be scrutinised ;(iii)a candidate may withdraw his candidature ;(iv)the list of contesting candidates shall be affixed ;(v)the list of polling stations shall be pasted ;(vi)the poll, if necessary shall be held from 7 A.M. to 3 P.M.(the hours of poll shall not be less than six hours) ;(vii)the counting in the event of poll, shall be done .............. (here time and place fixed for the purpose shall also be specified) ; and(viii)the result of the election shall be declared.(3)The election programme shall be published seven days before the date of filing of nomination papers by pasting a copy in his/her office and at the office of the Municipal Electoral Registration Officers, Municipal Committee, Deputy Commissioner, Additional Deputy Commissioner and at such other conspicuous places in the said Municipal Committee as may be determined by the Municipal Returning Officer in this behalf.(4)As soon as the notification calling upon a Municipality to elect a member or members is issued, the Commission shall, by notification in form 17 (B) appoint-(a)the last date for making nominations, which shall be seventh day after the date of publication of the first mentioned notification or, if that day is a public holiday, the next succeeding day which is not a public holiday ;(b)the date for the scrutiny of nominations, which shall be the second day after the last day of making nominations or, if that day is a public holiday, the next day which is not a public holiday :(c)the last date for the withdrawal of candidatures, which shall be the third day after the last date for the scrutiny of nominations or, if that day is a public holiday, the next day which is not a public holiday ;(d)the date or dates on which a poll shall, if necessary, be taken, which shall be a date not earlier than the fourteenth day after the last date for the withdrawal of candidatures ; and(e)the date before which the election shall be completed.(5)The State Election Commission may by an order amend, vary or modify the election programme:Provided that unless the State Election Commission otherwise directs no such order shall be deemed to invalidate any proceedings taken before the date of the order.
