(1)Any person may be nominated as a candidate to fill the office of the member of the Board if he is qualified to be chosen to fill the seat under the provisions of the Act. Every nomination paper shall be in Form HPWB-V. This shall be presented on or before the appointed date by the candidate in person, between the hours specified, to the Returning Officer at the place specified, and signed by the candidate or by a person duly authorized by him in this behalf. The candidate shall sign the declaration on the nomination paper expressing his willingness to stand for the election.(2)A candidate for the office of the member of the Board from any of the categories specified in clause (b) of sub-section (1) of section 14 shall be a person whose name is registered in the electoral roll of that category. Each candidate shall be nominated on a separate nomination paper and a candidate may be nominated for more than one categories specified in sub-section (1) of section 14.
