Section 6(7) in Tamil Nadu Homeopathy System of Medicine and Practitioners of Homeopathy Rules, 1972
(7)(i)Every nomination paper shall be presented by an elector as proposer and by an elector as seconder:Provided that no elector shall subscribe more nomination papers than there are seats to be filled.Provided further that if more than the prescribed number of nomination papers be subscribed by the same elector, the prescribed number of nomination papers first received by the Returning Officer shall, if otherwise in order, be held to be valid and if more than the prescribed number of nominations signed by the same elector be received simultaneously by the Returning Officer, all such nomination papers shall be held to be invalid.(ii)On receipt of each nomination paper the Returning Officer shall forthwith endorse thereon the date and hour of receipt over his initials.
