Section 15(8) in First Statutes of the University of Udaipur
(8)Invalidation of Nomination Papers.-In any of the following cases, the Returning Officer shall declare the nomination papers invalid:-(i)if the same proposer or his seconder has signed the nomination paper of more than one candidate;(ii)If the candidate or his proposer or his seconder owns any money to the University on the date of publication of the final electoral rolls; and(iii)If the name of the candidate or his proposer or his seconder does not appear in the electoral rolls as finally published.
