Section 54(d) in The Orissa State Financial Corporation General Regulations, 2003
(d)the nomination contains a declaration signed by the candidate before a Judge, Magistrate, Registrar or Sub-Registrar of Assurances, or other Government Gazetted Officer or an officer of nationalised Bank or of the Corporation not below the rank of Manager, that he accepts the nomination and is willing to stand for election, and that he is not disqualified for election under Section 12 or earlier removed under Section 13.(ii)No nomination shall be valid unless it is complete in all respects and received in the Head Office of the Corporation on a working day not less than 14 clear days before the date fixed for the election.
