Section 40(4) in Orissa Pani Panchayat Rules, 2003
(4)(a)Nomination of every candidate shall be made in plain paper. Every nomination paper shall be signed by two members of Executive Committee as proposer and seconder and the candidate shall also sign expressing his willingness to contest the election to the office of the President/the Secretary/the Treasurer, as the case may be :Provided that the same person cannot be proposer or seconder for more than one candidate for any of the offices.(b)There shall be separate nomination papers for the post of the President, the Secretary and the Treasurer,(c)The candidates shall present nomination papers to the Election Officer on the spot.
