Section 6 in The Orissa District Planning Committees Rules, 2000
6. Nomination of candidates.
(1)Any elected member for the Zilla Parishad or the Municipality, whose name is included in the list of voters, may file his nomination as a candidate for election to fill up a seat subject to his qualification under the Act.(2)On or before the date appointed under clause (b) of rule 4, a candidate shall, either in person or by his proposer, deliver to the returning officer during the time and at the place specified for the purpose nomination paper duly completed and signed by the candidate and by another member as a proper;Provided that no nomination paper shall be delivered to the Returning Officer on a day which is a public holiday.(3)For the purpose of an election, to a seat in the Committee reserved for Zilla Parishad Members, an elected member of a Zilla Parishad whose name is included in the list of voters, and to a seat reserved for Municipal Councillors, an elected member of any Municipality within the district whose name is included in the said list, may subscribe as proposer :Provided that a member may subscribe as proposer as many number of nomination papers as there are seats to be filled up.(4)Every nomination paper delivered to the Returning Officer shall be in Form 2.(5)Nothing in this rule shall prevent any candidate from filing nomination papers by more than one nomination paper for election to the same seat in the Committee:Provided that not more than four nomination papers shall be presented by or on behalf of any candidate or accepted by the Returning Officer for election to same seat.
