Section 17 in Gujarat Metropolitan Planning Committees Rules, 2016
17. Nomination of candidates.
(1)Every nomination paper presented under Rule 16 shall be in Form IIA.Provided that incomplete or defective nomination paper or incomplete declaration in a nomination paper shall he deemed to be a defect of substantial character.(2)A person shall be entitled to file his nomination as a candidate for election if he is qualified to be chosen to fill that seat under the provision of Act and his name is entered in the final list of voters.(3)The nomination paper shall be supplied by the Returning Officer to any voter on demand.
