Section 21(2) in Haryana Municipal Corporation Election Rules, 1994
(2)The election programme shall be published at least [5] [Substituted for '10' by Haryana Notification No. 3/8/2004-RI, dated 1.12.2004.] clear days before the first day fixed for making nominations and it shall specify the date or dates on, by or within which -(i)the nomination papers shall be presented :Provided that a period of not less than five days shall be given for presentation of nomination papers;(ii)the list of nomination papers shall be posted;(iii)the nomination papers shall be scrutinised;(iv)[] [Caluse (iv) omitted by Haryana Government Notification No. S.O.123/H. A. 16/1994/Section 32/2007 dated 19.12.2007.](v)[] [Caluse v omitted by Haryana Government Notification No. S.O.123/H. A. 16/1994/Section 32/2007 dated 19.12.2007.](vi)a candidate may withdraw his candidature;(vii)the list of contesting candidates shall be posted;(viii)the list of polling stations shall be posted;(ix)the poll shall be held :Provided that the date of poll shall not be earlier than the [seventh] [Substituted for the words 'tenth' by Haryana Notification No. S.O. 65/H.A. 16/1994/Section 32/2012, dated 31.8.2012.] day after the last date fixed for the withdrawal of candidatures ;(x)the ballot papers shall be counted (here time and place fixed for the purpose shall also be specified; and(xi)the result of election shall be declared.
