Section 21 in The M.P. Nagarpalika Nirvachan Niyam, 1994
21. Notice of election and time schedule therefor.
- In accordance with the time schedule prescribed by the Election Commission, the District Election Officer shall by notice in Form 2 specify ;-(a)the last date, time and place for making nominations for election to the seat of [Mayor, President or Councillor] [Substituted by Notification No. 84-XVIII-3-97, dated 7-7-1997.] which shall be the seventh day after the date of publication of the notice or if that day is a public holiday, the next succeeding day which is not a public holiday;(b)the dale, time and place for the scrutiny of nominations, and such date shall be the date next following the last date appointed for making nominations, or if that day is a public holiday, the next succeeding day which is not a public holiday;(c)the last date for withdrawal of candidature which shall be the second day after the date for the scrutiny of nominations, or if that day is a public holiday, the next succeeding day which is not a public holiday;(d)the date on which and the time during which the poll shall, if necessary, be taken; and(e)the date, time and place for the counting of votes ;-Note.-"Public Holiday" means any day which is declared to he a holiday by the State Government for its offices as well as the Government Treasuries and Sub-Treasuries in the State.
