Section 16 in The Maharashtra District Planning Committee (Election) Rules, 1999
16. Presentation of nomination paper and requirements for valid nomination.
(1)On or before the date appointed under sub-rule (1) of rule 13. each candidate shall, either in person or by his proposer, deliver to the Returning Officer during the time and at the place specified in the order made under the said rule, his nomination paper properly filled and signed by the candidate and by two voters of his constituency one of whom shall be a proposer and the other a seconder.(2)Any person who is not subject to any disqualification as a voter under the Act, or these rules and whose name is entered in the list of voters for the constituency for which the candidate is to be nominated, may subscribe as proposer and seconder.(3)In the case of a reserved seat, a candidate qualified to contest the election to such seat, should produce certificate from the respective Authority certifying that he is elected to the respective body against; the reserved seat. (Authority - Chief Executive Officer of the Zilla Parishad or Chief Officer of the Municipality, or the Nagar Panchayat and Commissioner of the Municipal Corporation.)(3A)[ If a person belonging to a reserved category has been elected from the general category, and if such person submits a certificate of that category from the competent authority at the time of presenting a nomination, then the nomination paper of such person shall be treated as valid for that reserved post.] [Sub-rule (3A) was inserted, by G. N. of 5.5.2000.](4)On the 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 paper are the same as those entered in the list of voters referred to in rule 5(3).(5)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.
