Section 5(5) in The Board and Court of Examiners of Homoeopathic and Biochemic Systems of Medicine (Election) Rules, 1961
(5)Every nomination paper duly completed and signed by the candidate, the proposer and the seconder shall be sent by post or otherwise so as to reach the Returning Officer at or before the time fixed under clause (a) of sub-rule (2) of rule 4. Any nomination paper 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 time of its receipt by him.
