Section 16 in Gujarat District Planning Committees Rules, 2016
16. Presentation of Nomination Paper and Requirements for Valid Nominations.
(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.(2)Any person who is not subject to any disqualification as a voter under the provisions of the Act, or the rules and whose name is entered in the final list of voters for the constituency, for which the candidate is to be nominated, may subscribe as proposer and seconder.(3)On presentation of a nomination paper, the Returning Officer shall satisfy himself that the names and the numbers of the candidate and his proposer and seconder as entered in the nomination papers are the same as are published in the final list of voters referred to in sub-rule (4) of rule 9.(4)The Returning Officer may condone any clerical or technical error in the nomination paper in regard to the said names or numbers to be corrected in order to bring them into conformity with the corresponding entries in the list of voters, and where necessary, any minor clerical or printing error in the said entries may be condoned.
