Section 7 in Gujarat State Council for Physiotherapy Rules, 2013
7. Nomination of candidates.
(1)Every registered practitioner whose name appears in the electoral roll prepared under Rule 3 (hereinafter referred to as "the elector") shall be qualified for election under this part.(2)The candidates qualified for election shall be proposed and seconded by the practitioners qualified as electors.(3)The nomination paper in Form-111 shall be supplied by the Returning Officer to every candidate on his requisition.(4)Every nomination paper in Form III duly filled and signed by the proposer and the seconder, and subscribed by the candidate himself as assenting to the nomination shall be sent by post or otherwise so as to reach the Returning Officer on or before the date and the time fixed under Rule 5, for receipt of the nomination papers. The nomination papers received after the time so fixed shall be rejected. The Returning Officer shall immediately on receipt of a nomination paper record thereon the date and the time of its receipt by him.
