Section 25 in Arunachal Pradesh Municipal Election Rules, 2011
25. Nomination of candidates for election.
(1)Any person registered as a voter within the Municipal Committee and as prescribed under section 40 of the Act, may be nominated as a candidate by another person, who is also a voter registered in the electoral roll of that Municipal Committee.(2)The nomination paper in Form 18 duly filled up and signed by the proposer and candidate shall be delivered to the authority specified under clause (c) of rule 23 by each candidate either in person or by his proposer between 11 A.M. and 3.00 P.M. on the date specified for the filing of nomination papers.(3)In any ward which is reserved for women, the nomination papers shall not be treated as valid, unless the nomination paper contains a declaration by the candidate is being verified by a competent authority of State Government, certifying that the candidate is a woman.
