(1)Any person whose name is included in the Register of Registered Dentists may be nominated as a candidate for election under Clause (a) and Clause (b) of Section 21 of the Act and any person who is declared as a member of the Assam Medical Council may be nominated as a candidate for election under Clause (d) of Section 21 of the Act.(2)Such nomination shall be made by means of nomination paper in Form No. 2 in the Appendix to these Rules, which shall be supplied by the Inspector General of Civil Hospitals concerned to any elector who may apply for the same.(3)Each nomination paper shall be subscribed by two electors as proposer and seconder:Provided that no elector shall propose or second the nomination of more persons than one are required to fill the vacancy or vacancies:Provided also that if more nominations than one are required to fill up a vacancy or vacancies be subscribed by the same elector, all nominations subscribed by him shall be held to be void.
