Section 12(3) in The Corporation of the City of Panaji (Election) Rules, 2004
(3)Any person who is qualified to vote under section 14 and whose name is entered in the electoral roll for the ward for which the candidate is nominated, may subscribe as proposer. He shall not subscribe as proposer for more than one nomination paper. If he does so, all the nomination papers so subscribed, except the one received first shall, notwithstanding anything contained in sub-rule (2) of rule 13, be invalid. The same candidate may, however, be nominated by more than one nomination paper for election in the same ward.
