Section 4(5) in Nagpur rules Relating to the Election of Councillors
(5)On the date fixed for the scrutiny of the nomination papers, the candidates and one proposer and one seconder of each candidate but no other person may attend the place of scrutiny at 1.00 p.m. and the Returning Officer shall give them all reasonable facilities for examining the nomination papers of all candidates standing from the ward or special constituency concerned which may have been delivered to him. He shall examine the nomination paper and shall decide all objections which may be made to any nomination and may either on such objection or of his own motion after such summary inquiry, if any, as he thinks necessary refuse any nomination on any of I lie following grounds, namely :-(a)that the candidate is ineligible for election under section 14 or 15 of the Act;(b)that the proposer or the seconder is disqualified from subscribing to the nomination paper on account of his not being a duly qualified elector;(c)that there has been a failure to comply with any of the provisions of sub-rule (1).Form of Nomination Paper for Election as a CouncillorName of ward/special constituency for which the candidate is nominatedName in full of candidateFather's nameAgeAddressNumber of the candidate in the current electoral roll of the ward/special constituency in which he is registered as an electorName in full of the proposerNumber of the proposer in the current electoral roll of the ward/special constituency.Signature of the proposerName in full of the seconderNumber of the seconder in the current electoral roll of the ward/special constituencySignature of the seconderDeclaration by CandidateI hereby declare that I agree to this nomination and am willing to serve, if elected.Date ........ 19 ........Signature of candidateNote.- The nomination paper will not be valid unless it is delivered to the supervising officer at his office, before 3 p.m. on...... 19............
