Section 15 in The Sikh Gurdwaras Board Election Rules, 1959
15. Nomination of candidates.
(1)Any person not ineligible for membership of the Board under the provisions of section 45 of the Act may be nominated as a candidate for election :Provided that -(a)on or before the date fixed for the nomination of candidates under the provisions of rule 13, between the hours of 11 O'clock in the forenoon and 3 O'clock in the afternoon, he shall deliver, either in person or by his proposer or by an agent appointed by authority in writing, signed by the candidate and verified by a magistrate, sub-registrar, sarpanch, nayaye pradhan, lambardar or member of Legislature or local body to the returning officer or any other officer appointed by him in this behalf a nomination paper completed in form IV and subscribed by the candidate himself as assenting to the nomination and by one person as proposer, whose name is included in the roll of the constituency concerned published under the provisions of rule 11;(b)no person shall subscribe as proposer a number of nomination papers greater than the number of members to be elected to represent the constituency in question, and if a person has subscribed a large number of nomination papers than there are vacancies to be filled, only those of the papers so subscribed which have been first received up to the number of such vacancies shall be deemed to be valid.(2)In a constituency where there is a [the seat the member of schedule cast] [Substituted for the words 'reserved seat' by Central Government Notification No. G.S.R.278(E) dated 4.4.2002.], no candidate shall be deemed to be qualified to be chosen to fill that seat unless he furnishes to the returning officer, either at the time of the presentation of the nomination paper or at the time of scrutiny thereof, a declaration verified by the candidate on oath or solemn affirmation before a Magistrate, that the candidate is a member of the Scheduled Castes for which the seat has been so reserved and the declaration specifies the particular caste to which the candidate belongs.(3)On the presentation of a nomination paper, the returning officer shall satisfy himself that the names and electoral roll numbers of the candidate and his proposer as entered in the nomination paper are the same as those entered in the electoral rolls:Provided that the returning officer may -(a)permit any clerical error in the nomination paper in regard to the said names or numbers to be corrected in order to bring them in conformity with the corresponding entries in the electoral rolls, and(b)where necessary, direct that any clerical or printing error in the said entries shall be overlooked.
