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[Cites 0, Cited by 0] [Section 14] [Entire Act]

State of Gujarat - Subsection

Section 14(2) in Gujarat Metropolitan Planning Committees Rules, 2016

(2)The election programme referred to in sub-rule (1) shall not be published until the final List of Voters is published by the Collector under sub-rule (4) of Rule 9. The stages of the election programme shall be notified taking into consideration the period specified in the Table below:
(i) The last date for filing nominations. 15 (fifteen) days from the date of noticepublished under Rule 9.
(ii) Date of scrutiny of nomination Not later than 2 (two) days after the last datefor filing nominations.
(iii) Date by which candidature may be withdrawn. Within 3 (three) days after the last date ofscrutiny of nominations.
(iv) Date of publication of the final list ofcontesting candidates The day next succeeding the last date fixed forwithdrawn of candidatures.
(v) Date on which and the time during which pollshall be taken. 10 (ten) days from the date of publication ofthe final list of contesting candidates.
(vi) Date and the time and place for counting ofvotes. The second day from the date on which the pollis taken.
(vii) Date of declaration of the results of voting. Immediately after counting of votes.
Explanation. - If the last date in reckoning dates as specified in the above cases is a public holiday the next succeeding working day shall be fixed for the respective events.