Section 61(5) in The Tripura Co-operative Societies Rules, 1976
(5)(a)The nomination of the candidate shall be made in Form X on the date filed as mentioned in Rule 61 (3) (a).(b)Every nomination paper shall be signed by two members whose names are included in the final list of the electoral roll published for the purpose. One of the members shall sign in the form as proposer and the order as seconder for the nomination.(c)The nomination paper shall contain a declaration signed by the candidate proposed for election to the effect that he is willing to attend for election.(d)Every nomination shall be presented to the election officer in person in the office of the society.
