Section 44 in The Maharashtra Agricultural Produce Marketing (Regulation) Rules, 1967
44. Nomination of Candidates.
(1)Any person may be nominated as a candidate for election to fill a seat if he is qualified to be chosen to fill that seat under the provisions of [the Act, these rules and the bye-laws.] [These words were substituted for the words 'these rules' by G.N. of 7.6.1990.](2)Every nomination paper presented under rule 45 shall be completed in Form 9.[Provided that, a failure to complete or a defect in completing the declaration as to symbols in a nomination paper, shall not be deemed to be a defect of a substantial character within the meaning of these.] [Proviso was added by G.N. of 7.6.1990.](2A)[ Any person whose name is entered in the list of voters shall be a proposer or seconder, as the case may be, for nominating a candidate at election.] [Sub-rule (2A) was added by G.N. of 7.6.1990.](3)[ A nomination paper shall be supplied by the Returning Officer or an officer authorised by him in this behalf, to any voter or to any agriculturist residing in that area, on payment of the price of the nomination paper to be fixed by the [Collector] [Modified as per Government Notification No. APM. 1167/25332-(Part III)-C-1, dated 18th February, 1971, published in M.G.G., Part IV-B, dated 18th February, 1971, p. 861.].
