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[Cites 0, Cited by 0] [Section 39(1)] [Section 39] [Entire Act]

State of Bihar - Subsection

Section 39(1)(f) in The Bihar Panchayat Election Rules, 2006

(f)No nomination paper shall be received by a Returning officer unless it is accompanied by the following papers :-
(i)A declaration in prescribed form regarding enrollment of the candidate and proposer as an elector,
(ii)A declaration in prescribed form regarding conviction by competent court or pending criminal cases in any court.
(iii)Original Caste Certificate as a proof of belonging to Scheduled Castes/Scheduled Tribes/Backward Classes issued by the District Magistrate/Sub-Divisional Magistrate/Block Development officer in case of nomination being filed by a candidate who wants to avail the benefits of the reservation of seats and nomination fee available to the members of Scheduled Castes/Scheduled Tribes/ Backward Classes.
(iv)Challan of nomination fee deposited in a Government treasury or Nazir Receipt,
(v)Necessary informations regarding the candidate as required by the Commission in prescribed form.