Section 3(9) in The M.P. State Veterinary Council Rules, 1993
(9)Presentation of nomination paper and requirements for valid nominations. (a) On or before the date appointed under sub-clause (i) of Clause (a) of Rule 3 (8) each candidate shall send by registered post with acknowledgement due or deliver in person to the Returning Officer a nomination paper in Form III.(b)Every nomination paper shall be subscribed by two electors- one as the proposer and the other as the seconder and assented by the candidate proposed and seconded by them :Provided that no elector shall subscribe as proposer or seconder more nomination papers than there are seats to be filled up :Provided further that, it an elector subscribes to more number of nomination papers than there are seats to be filled up, the nomination papers first received by the Returning Officer equal to the number of seats to be filled up shall, if they are otherwise in order, be held to be valid, and if all such nomination papers subscribed by the same elector in excess of the number of seals to be filled up are received, simultaneously, all such nomination papers shall held to be invalid.(c)On receipt of each nomination paper, the Returning Officer shall endorse thereon the date and the hour of its receipt.
