Section 12 in The Rajasthan Municipalities (Election) Rules, 1994
12. Nomination papers.
(1)Every nomination shall be made in Form 3;(2)Every nomination shall contain full particulars of the name, age, sex and address of the candidate, be subscribed by a voter of the ward and must bear the signature of the candidate in token of his willingness to be so nominated;[Provided that a candidate not set up by a recognised political party, shall not be deemed to be duly nominated for election from a ward unless the nomination paper is subscribed by five proposers being electors of the same ward.Explanation.- A candidate who desires to be considered as candidate set up by a recognised political party, shall produce letter to that effect signed by the president or head of the State unit of that party or any person authorised by him in this behalf on or before 3 PM on the last day for making nominations specified in public notice under rule 10.] [Added by Notification No. page 8(Ga)()Nirva/Swa.Sha./95/7631, dated 25-8-1999 Published in Rajasthan Gazette, Extra-ordinary, Part VI-A, dated 2-9-1999, page 107(1) to 107(24).](3)Subject to the reservation in favour of Scheduled Castes, Scheduled Tribes, Backward Classes and Women, a person who is entitled to vote in the election to a municipality and whose name is included in the municipal electoral roll, can contest from any ward;(4)More than one nomination paper may be filed on behalf of a candidate by different voters, but the total nomination papers filed on behalf of a candidate shall not exceed four per ward. In case more than four nominations are presented, only the first four presented shall be considered and the rest summarily rejected;(5)A voter cannot nominate, as a proposer more than one candidate. Where a voter has signed on nominations, for more than one candidate, all such nominations other than the first one received by the returning officer shall be declared invalid;(6)Every nomination paper subscribed and signed as aforesaid must be delivered to returning officer in person by the candidate [or any of the proposers between 10.30 A.M. to 3.00 P.M.] [Substituted by Notification No. page 8(Ga)()Nirva/Swa.Sha./95/7631, dated 25-8-1999 Published in Rajasthan Gazette, Extra-ordinary, Part VI-A, dated 2-9-1999, page 107(1) to 107(24).] of the days fixed for the nomination of candidates at the place specified in this behalf in the notice issued by the returning officer under rule 11;(7)The returning officer shall, on receiving a nomination paper, enter in the nomination paper its serial number and shall sign thereon a certificate stating the date on which and the time at which the nomination paper has been delivered to him;(8)A candidate who desires to be considered as a Scheduled Caste or Scheduled Tribe or Backward Class candidate, as the case may be, shall attach with his nomination paper an authenticated copy of a Caste/Tribe/ Class [certificate issued by an officer authorized by the State Government] [Substituted by Notification No. page 8(Ga)()Nirva/Swa.Sha./95/7631, dated 25-8-1999 Published in Rajasthan Gazette, Extra-ordinary, Part VI-A, dated 2-9-1999, page 107(1) to 107(24).] to issue such certificate:(9)In case any dispute regarding the status of a candidate being considered eligible to be elected against a reserved seat arises at the time of scrutiny of nomination, the returning officer may ask the candidate to produce the original of the certificate referred to above or any other documents in support of the claim of the candidate. After scrutiny of such evidence, the returning officer shall declare whether the candidate's claim for being eligible to be elected from a reserved seat of a municipalities is acceptable or not.
