Section 6 in Appointments Committee of The Panchayat Union Councils (Election of Members) Rules, 1997
6. Nominations.
(a)Every candidate for election shall be nominated in the Form given in Appendix I by a member as proposer. There is no need for a seconder. No Proposer shall sign more than one nomination.(b)The President of the meeting shall record the names of members so proposed in the minutes of the meeting after ascertaining in writing their willingness to serve in the Committee for a period of one year from the date of election. He shall read out the names of the candidates proposed to the hearing of the members present at the meeting.
