Section 6 in Andhra Pradesh Municipal Councils/Nagar Panchayats (Conduct of Election) Rules, 1965
6.
(1)The nomination of every candidate shall be made by means of nomination paper in Form I, which shall on application, be supplied free of cost by the Election Officer to any elector whose name is on the electoral roll for the ward:Provided that not more than four nomination papers shall be presented by or on behalf of any candidate or accept by the Election Officer for election in the same ward for any particular seat.(2)Every nomination paper shall be signed by one such elector as proposer and the candidate shall sign a declaration on it expressing his willingness to stand for election.(3)Each candidate shall be nominated by a separate nomination paper. An elector standing as a candidate for election to a seat shall not sign his own nomination papers as proposer.(4)Every nomination paper shall be presented by the candidate in person or by his proposer on the date, at the place and during the hours appointed, to the Election Officer or to such other person as may be authorised by him in this behalf. The Election Officer or such other authorised person shall forthwith number the nomination papers serially in the order in which they are presented and enter on each nomination paper, the time at which it is presented. He shall give a receipt for the same as in Form I.(5)Where a person has signed as proposer a large number of nomination papers, those of the papers so signed which have been first received shall be deemed to be valid.(6)The rejection of a nomination paper of any candidate on the ground of any irregularity in respect thereof shall not affect the validity of the nomination of the candidate if the candidate has been duly nominated by means of another nomination paper in respect of which no irregularity has been committed.(7)No nomination paper shall be received after the appointed time on the last of the dates appointed for the presentation of nomination papers whether or not it is a public holiday.(8)In the case of every nomination filed in respect of a reserved seat for Scheduled Tribes, Scheduled Castes and Backward Classes, a declaration in Form III made before an Officer not below the rank of a Deputy Tahsildar of a Revenue Department by the candidate shall be attached to the nomination.
