Section 35 in Himachal Pradesh Municipal Election Rules, 2015
35. Election Programme.
(1)The Commissioner shall frame a programme of general elections of the municipality or a programme to fill up any casual vacancy in a municipality or hold election to a municipality 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 scrutinized;(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 on.........from.......AM to..........PM. (the hours of poll shall not be less than six hours.) ;(vii)the counting in the event of poll, shall be done at......................... (Specify place, date and time thereof); 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 affixing a copy at the office of the Deputy Commissioner, Tehsil and municipality and at such other conspicuous places in the municipality as may be determined by the Deputy Commissioner in this behalf.(4)The period for filing of nomination papers shall be three working days and the date of scrutiny shall be the next working day from the last date of filing of nomination papers. The date of withdrawal shall be the third working day from the date of scrutiny. The date for affixing the list of contesting candidates shall be the same as fixed for withdrawal of candidature. The list of polling stations shall be published on a date as may be specified by the Commission. The gap between the date of withdrawal and the date of poll shall atleast be ten days and the day of poll shall preferably be a Sunday or any gazetted holiday.(5)The Commission may by an order rescind or modify the election programme :Provided that unless the Commission otherwise directs, no such order shall be deemed to invalidate any proceedings taken before the date of the order.
