Section 101 in The Corporation of the City of Panaji (Election) Rules, 2004
101. Power to give directions.
- Subject to the other provision of these rules, the State Election Commissioner may issue such directions, or instructions as deemed necessary, to the Returning Officer and/or the Assistant Returning Officers for effectively conducting the elections.Form I[See rule 4 (1)]Office of the State Election CommissionOrderNo.In pursuance of sub-rule (1) of rule 4 of the Corporation of the City of Panaji (Election) Rules, 2004 the State Election Commissioner hereby appoints in relation to the election to the Corporation of the City of Panaji by the ward specified in column (1) of the Schedule hereto.(a)Name of Returning Officer or Assistant Returning Officer specified in column (2) against the ward specified in column (1) (hereinafter referred to as "against the ward");(b)The date and time specified in column (3) (against the ward) thereof, to be the last date and time for making nominations;(c)The date and time specified in column (4) (against the ward) to be the date and time for the scrutiny of nominations;(d)The date specified in column (5) (against the ward) to be the date for the publication of the list of validly nominated candidates;(e)The date specified in column (6) (against the ward) to be the last date for withdrawal of candidature;(f)The date specified in column (7) (against the ward) to be the date for the publication of the list of contesting candidates;(g)The date or dates and time specified in column (8) (against the ward) to be the date or dates on which and the time during which the poll shall be taken;(h)The date and time specified in column (9) (against the ward) to be the date and time for counting of votes;(i)The place specified in column (10) (against the ward) to be the place for making scrutiny and withdrawal of nominations;(j)The place specified in column (11) (against the ward) to be the place for counting of votes.
