Section 25 in The Delhi Agricultural Produce Marketing (Election) Rules, 2000
25. Presentation of nomination paper and requirements for valid nomination.
(1)On or before the date specified under clause (a) of sub-rule (1) of rule 23 each candidate either in person or by his proposer, shall deliver between the hours of 11.00 AM and 3.00 PM to the returning officer during the period and at the place specified in the order made under rule 23, a nomination paper completed as provided by rule 24 and signed by the candidate and by an elector of the constituency as proposer.(2)Any person who is not subject to any disqualification as an elector under these rules and whose name is entered in the list of electors for the constituency for which the candidate is nominated, may subscribe as proposer, but shall not subscribe as proposer for more than one candidate.(3)On the presentation of a nomination paper, the returning officer shall satisfy himself that the names and numbers of the candidate and his proposer as entered in the nomination paper are the same as those entered in the list of electors:Provided that the returning officer shall permit any clerical and technical error in nomination paper in regard to the said names or numbers to be corrected in order to bring them into conformity with the corresponding entries in the list of electors and where necessary any clerical or printing error in the said entries shall be overlooked.(4)A nomination paper received after the date and the time specified under sub-rule (1) of rule 23 and sub-rule (1) of rule 25 respectively shall be rejected.(5)Where the candidate is an elector of a different constituency, a certified copy of the relevant entries in such list of electors shall, unless it has been filed along with a nomination paper, be produced before returning officer at the time of scrutiny.(6)Nothing in this rule shall prevent a candidate from being nominated by more than one nomination paper for election in the same constituency subject to the maximum of four nomination papers.
