Section 35 in The Punjab State Election Commission Act, 1994
35. Appointment of dates for nominations, etc.
- As soon as the notification calling upon a constituency to elect a member or members is issued, the Election Commission shall, by notification in the Official Gazette, appoint -(a)the last date for making nominations, which shall be the [Third day] [Substituted vide Punjab Act No. 2 of 1998 for the words '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 day immediately following the last date for making nominations or, if that day is public holiday, the next succeeding day which is not a public holiday;(c)the last date for the withdrawal of candidatures, which shall be the [First day] [Substituted vide Punjab Act No. 2 of 1998 for the words '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 or dates on which a poll shall, if necessary, be taken, which or the first of which shall be a date not earlier than the [Seventh day but not later than the Tenth day] [Substituted for 'Tenth day' after the last date for the withdrawal of candidatures; and.](e)the date before which the election shall be completed.
