Section 108ZN(8) in Jammu and Kashmir Panchayati Raj Rules, 1996
(8)Every candidate for the Chairperson and Vice-Chairperson, as the case may be, shall be nominated in prescribed form signed by two of the elected members, one as a proposer and another as a seconder. No member shall be allowed to propose or second more than one candidate. The nomination papers shall be delivered to the Presiding Officer within hour after the completion of quorum. Any nomination paper subscribed and delivered in contravention of these rules shall be invalid and declared as such by the Presiding Officer.
