Section 37 in Arunachal Pradesh Municipal Elections Act, 2009
37. Appointment of dates for nominations etc.
- As soon as the notification calling upon a Municipality to elect a member or members is issued, the Commission shall, by notification, 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 or the first or 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.
