(a) the last date for making nominations, which shall be the 4[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 5[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; 1. Ins. by Act 46 of 2003, s. 2 (w.e.f. 11-9-2003). 2. Ins. by Act 7 of 2017, s. 137 (w.e.f. 1-4-2017). 3. Subs. by Act 27 of 1956, s. 14, for section 30 (w.e.f. 28-8-1956). 4. Subs. by Act 40 of 1961, s. 7, for “tenth day” (w.e.f. 20-9-1961). 5. Subs. by Act 47 of 1966, s. 27, for “the second day after” (w.e.f. 14-12-1966). 21

(c) the last date for the withdrawal of candidatures, which shall be 1[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 2[fourteenth day] after the last date for the withdrawal of candidatures; and

(e) the date before which the election shall be completed. 3 * * * * *