Section 46 in The Orissa Industrial Disputes Rules, 1959
46. Nomination paper.
(a)Every nomination shall be made on a nomination paper in Form 'J'. copies of which shall be supplied by the employer to the workmen requiring them.(b)Each nomination paper shall be signed by the candidate and attested by at least two other voters all belonging to the electoral constituency from which the seat is contested and shall be delivered to the Returning Officer. If the candidate be a member of a registered trade union, his nomination shall be attested by voters who are members of such union.
