Section 30 in The Representation Of The People Act, 1951.

30. 1[ 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 2[ 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 3[ the day immediately following] the last date 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 the withdrawal of candidatures, which shall be 4[ 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 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[ fourteenth day] after the last date for the withdrawal of candidatures; and

(e) the date before which the election shall be completed. 5[ ]

1. Subs. by Act 27 of 1956, s. 14, for s. 30.

2. Subs. by Act 40 of 1961, s. 7, for" tenth day" (w. e. f. 20- 9- 1961 ).

3. Subs. by Act 47 of 1966, s 27. for" the second day after" (w. e. f 14- 12- 1966 ).

4. Subs. by s. 27, ibid., for" the third day" (w. e. f. 14- 12- 1966 ).

5. Explanation omitted by s. 27 ibid. (w. e. f. 14- 12- 1966 ).

6. Ins. by Act 1 of 1989, s. 6 (w. e. f. 15- 6- 1989 ).

7. Subs. by Act 21 of 1996, s. 5 (w. e. f. 1- 8- 1996 ).