Section 12(2) in The Rajasthan Municipalities (Election) Rules, 1994
(2)Every nomination shall contain full particulars of the name, age, sex and address of the candidate, be subscribed by a voter of the ward and must bear the signature of the candidate in token of his willingness to be so nominated;[Provided that a candidate not set up by a recognised political party, shall not be deemed to be duly nominated for election from a ward unless the nomination paper is subscribed by five proposers being electors of the same ward.Explanation.- A candidate who desires to be considered as candidate set up by a recognised political party, shall produce letter to that effect signed by the president or head of the State unit of that party or any person authorised by him in this behalf on or before 3 PM on the last day for making nominations specified in public notice under rule 10.] [Added by Notification No. page 8(Ga)()Nirva/Swa.Sha./95/7631, dated 25-8-1999 Published in Rajasthan Gazette, Extra-ordinary, Part VI-A, dated 2-9-1999, page 107(1) to 107(24).]
