Section 15 in The Maharashtra District Planning Committee (Election) Rules, 1999
15. Nomination of candidates.
(1)A person may be nominated as a candidate, for election, if he is qualified to be chosen to fill that seat under the provisions of the Act, and his name is entered in the final list of voters;(2)Every nomination paper presented under rule 13 shall be in Form II :[Provided that, a failure to complete, or a defect in completing, the declaration in a nomination paper shall be deemed to be a defect of a substantial character.] [Proviso was substituted ](3)A nomination paper shall be supplied by the Returning Officer to any voter on demand.
