Section 365 in Selected Statutes (Statutes framed under the Bombay University Act, 1914)
365.
Nomination papers shall be in the prescribed form, and shall be dated and signed by any two electors, or by any two members of a Public Association or body entitled to vote, and where possible, shall contain the names in full, addresses and designations, if any, of the two signatories, and the candidate nominated. No person shall be nominated as a candidate for election unless he signifies his consent on the nomination paper. It shall not be open to an elector to propose or second the candidature of more persons than the number of vacancies to be filled. A nomination paper which does not comply with all the requirements herein mentioned shall be invalid and in shall be rejected.
