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[Cites 0, Cited by 0] [Section 13] [Entire Act]

State of Madhya Pradesh - Subsection

Section 13(1) in The M.P. Farmers' Organisation Election Rules, 1999

(1)Any person may be nominated as a candidate to fill the office of Member of the Managing Committee and President, Water Users' Association and Distributory Committee, Chairperson/Member of Managing Committee of Project Committee if he is qualified to be chosen to fill the seat under the provisions of the Act. Every nomination paper shall be in Form 3, for Water Users' Association, in Form 20 for the Distributory Committee and in Form 30 for the Project Committee and shall be presented on or before the date appointed by the candidate or by his proper in person in Form 3 for Water Users' Association in Form 20 for the Distributory Committee and in Form 30 for the Project Committee, between the hours specified [in sub-rule (5) of Rule 11] duly signed by the candidate and by the proposer. The candidate shall sign the declaration on the nomination paper.