Section 16(1) in Gujarat District Planning Committees Rules, 2016
(1)Every nomination of candidate in Form II shall contain full particulars of the candidate and be subscribed by two voters of his constituency, one of whom shall be a proposer and the other shall be a seconder; and bear the signature of the candidate in token of his willifagness to be so nominated, on or before the date appointed under rule 12, and shall be delivered, either in person or by his proposer, to the Returning Officer during the time and at the place specified in the order made under the said rule.
