Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

State of Rajasthan - Section

Section 18 in Rajasthan Farmers' Participation in Management of Irrigation System rules, 2002

18. Presentation of Nomination Papers.

(1)The nomination of a candidate for the election of member of Managing Committee and for the election of president shall be in Form-V which shall be supplied to a member on payment of Rupee five by the Election Officer.
(2)Every nominated paper shall be singed by the voter whose name is included in the voter list prepared under these rule as proposer. The nomination paper shall contain a declaration signed by the candidate proposed for election to the effect that he is willing to stand for the election.
(3)Every nomination paper accompanied with the security amount as mentioned below and shall be presented in person to the Election officer, by the candidate himself or by his proposer, before the date and hour specified for nomination in notice referred to in sub-rule (3) of rule 17.
1. Security amount for election for the office ofPresident/Chairperson Rs. 500/-
2. Security amount for election for the office ofmember of managing committee Rs. 200/-
(4)The Election officer shall enter on the nomination paper its serial number and certify the date and hour at which the nomination paper is received by him and also immediately acknowledge receipt of the nomination paper.
(5)Nomination papers received after the date and hours fixed under sub-rule (3) and rule 17 shall be liable to be rejected.