Section 8 in Presidential And Vice-Presidential Elections Rules, 1952
8. Publication of nominations.-
In every case in which a poll is to be taken under clause (b) of Section 8, the Returning Officer shall, immediately after the expiry of the period within which candidature may be withdrawn under sub-section (1) of Section 6,(a)prepare in Form 5 a list of valid nominations containing the names in alphabetical order and addresses of the validly nominated candidates as given in the nomination papers;(b)cause the list to be published in the Gazette of India and in such other manner as the Election Commission may direct; and(c)cause a copy of the list to be affixed in some conspicuous place in his office.
