Section 16 in The Goa Agricultural Produce Marketing (Development and Regulation) Rules, 2010
16. Presentation of the nomination paper and requirements for valid nomination.
(1)On or before the date appointed under clause (a) of sub-rule (1) of rule 14, each candidate shall, either in person or by his proposer, deliver to the Returning Officer within the date, time and at the place specified in the order made under rule 14 the nomination paper duly completed, signed by the candidate and by a voter of the constituency as proposer.(2)Any person who is not subject to any disqualification as a voter under these rules and whose name is entered in the list of voters for the constituency for which the candidate is nominated, may subscribe as proposer.(3)On the presentation of a nomination paper, the Returning Officer shall satisfy himself that the candidate is an agriculturist falling within the provisions of clauses (a) and (b) of sub-section (1) of section 12 and the name and number in the list of voters of the proposer as entered in the nomination paper are the same as that in the list of voters. If a nomination paper is rejected under this sub-rule, the Returning Officer shall record thereon his reasons for rejecting the same and in that case, the candidate may deliver fresh nomination paper subject to all the provisions of this rule:Provided that, the Returning Officer shall permit any clerical or technical errors in the nomination paper as regards to the name or number to be corrected in order to bring them in conformity with the corresponding entry in the list of voters and where necessary any clerical or printing error in the said entries shall be overlooked.(4)Nothing in this rule shall prevent any candidate from being nominated by more than one nomination paper for election in the same constituency.
