Section 24 in Haryana Municipal Corporation Election Rules, 1994
24. Nomination of candidates.
(1)Any person, not ineligible for membership of the Corporation under the provisions of rule 23 or of any other rules or of the Ordinance or of any other Act, may be nominated as a candidate for election.(2)On or before the date specified for the nomination of candidates under rule 22 between the hours of eleven O'clock of the forenoon and three O'clock of the afternoon or such other hours as the Returning Officers may fix to suit local requirement, each candidate shall, either in person or by his proposer or by an agent and unless such agent is a legal practitioner, his authorisation as such duly verified by a magistrate, sub- registrar of the registration department, Lambardar, deliver to the Returning Officer at the specified place, a nomination paper completed in Form 1 appended to these rules and subscribed by the candidate himself as assenting to the nomination and by an elector as proposed.(3)In a ward where a seat is reserved for the Scheduled Castes or backward classes or for woman a candidate shall not be deemed to be qualified to be chosen to fill that seat unless his nomination paper contain declaration by him and verified by any of the authorities mentioned in sub-rule (2) that the candidate is a member of the Schedule Caste, backward class or a woman for which the seat has been so reserved. The declaration should also specify the particular caste of which the candidate is a member.(4)Nothing in this rule shall prevent any candidate from being nominated by filing more than one nomination paper for election in the same ward :Provided that not more than four nomination papers shall be presented by or on behalf of any candidate or accepted by the Returning Officer for election in the same ward.(5)On the presentation of nomination paper, the Returning Officer shall satisfy himself that the names, electoral roll numbers of the candidate and his proposer as entered in the nomination paper are the same as those entered in the roll :Provided that the Returning Officer may -(a)permit any clerical error in the nomination paper in regard to the said names or numbers to be corrected in order to bring them in conFormity with the corresponding entries in the roll; and(b)where necessary direct that any clerical or printing error in the said entries shall be overlooked.
