Section 7A in U.P. Zila Panchayats (Election of Adhyaksha and UP-Adhyaksha and Settlement of Election Disputes) Rules, 1994
7A. [ Printing and price of nomination papers. [Inserted by Notification No. 1330/33-1-2005-31-2002, dated 31st March, 2005 (Vide U. P. Zila Panchayats (Election of Adhyaksha and Up-Adhyaksha and Settlement of Election Disputes) (First Amendment) Rules, 2005), published in U. P. Gazette (Extraordinary), Part 4, Section (Kha), dated 31st March, 2005.]
- The District Magistrate shall, subject to any direction issued by the State Election Commission, arrange for the printing and supply of nomination papers in Form II to the candidates. The price of each nomination paper for the election to the office of the Adhyaksha and the Upadhayaksha of a Zila Panchayat shall be such as may be fixed by the State Election Commission from time to time in consultation with the State Government.]
