Section 24(3) in Haryana Municipal Corporation Election Rules, 1994
(3)In a ward where a seat is reserved for the Scheduled Castes or backward classes or for woman a candidate shall not be deemed to be qualified to be chosen to fill that seat unless his nomination paper contain declaration by him and verified by any of the authorities mentioned in sub-rule (2) that the candidate is a member of the Schedule Caste, backward class or a woman for which the seat has been so reserved. The declaration should also specify the particular caste of which the candidate is a member.
