Section 9(5) in The Maharashtra Council of Indian Medicine (Election) Rules, 1967
(5)On completion of the scrutiny of the nomination papers and after the expiry of the period within which a candidate may withdraw his candidature under sub-rule (4), the Returning Officer shall forthwith publish on the notice board at the office of the [Council] [Substituted by G.N. of 21.3.1985.] the names of all the contesting candidates.Explanation. - In these rules "contesting candidate" means a candidate whose nomination paper is held to be valid and who has not withdrawn his candidature under sub-rule (4).
