Section 6 in Karnataka Ayurvedic and Unani Practitioners' Registration and Medical Practitioners' Miscellaneous Provisions Rules, 1964
6. Nomination of candidates.
(1)Each candidate for election shall be nominated by means of a nomination paper completed in Form III and subscribed by the candidate himself as assenting to the nomination and by two electors as proposer and seconder.(2)On or before the date appointed under clause (A) of rule 4, each candidate shall either in person or by his proposer or seconder between the hours of 11 O'clock in the forenoon and 3 O'Clock in the after noon deliver to the Returning Officer or any other officer authorised by him in this behalf (hereinafter referred to as the authorised Officer) at the place specified in the notice a nomination paper signed by the candidate.(3)Any nomination paper which is not received before 3 O'Clock in the afternoon on the last date appointed under clause (a) of rule 4 shall be rejected.(4)No elector shall subscribe whether as proposer or seconder more than one nomination paper at any election.(5)Nothing in this rule shall prevent any candidate from being nominated by more than one nomination paper for the same election.
