Section 11(2) in The Maharashtra Medical Council Rules, 1967
(2)Where an elector has subscribed as proposer or seconder a larger number of nomination papers than there are vacancies to be filled, only such of the papers so subscribed as have been first received upto the number of vacancies to be filled [shall, subject to the provisions of sub-rule (1) be deemed to be valid] [Inserted by G.N. 2.8.1975.]; and the rest shall, be deemed to be invalid and rejected.
