Section 12 in The Corporation of the City of Panaji (Election) Rules, 2004
12. Nomination of Candidates.
(1)Any person may be nominated as a candidate for election to fill a seat, if he is qualified to be chosen to fill that seat under the provisions of the Act.(2)Every nomination paper shall be in Form II, which shall be supplied by the Returning Officer to any voter on demand. The nomination paper duly completed and signed by the candidate and by a voter of the ward as proposer, shall be delivered to the Returning Officer in duplicate by each candidate, either in person or by his proposer, on or before the date appointed under sub-rule (1) of rule 4 during the time and at the place specified thereunder.(3)Any person who is qualified to vote under section 14 and whose name is entered in the electoral roll for the ward for which the candidate is nominated, may subscribe as proposer. He shall not subscribe as proposer for more than one nomination paper. If he does so, all the nomination papers so subscribed, except the one received first shall, notwithstanding anything contained in sub-rule (2) of rule 13, be invalid. The same candidate may, however, be nominated by more than one nomination paper for election in the same ward.(4)In a ward where the seat is reserved for Scheduled Castes or Scheduled Tribes or Other Backward Class, a candidate shall not be deemed to be qualified to be chosen to fill that seat, unless the nomination paper contains a declaration by him specifying the particular Scheduled Caste or Scheduled Tribe or other Backward Class of which he is a member supported by a certificate issued by a competent authority to that effect.(5)On receiving a nomination paper under sub-rule (2), the Returning Officer shall inform the person delivering the same, the day, time and place fixed for the scrutiny of nominations and shall enter on the nomination paper its serial number and shall sign thereon a certificate stating the date on which and the hour at which the nomination paper has been delivered to him. The Returning Officer shall then sign a receipt for the nomination paper and the notice of scrutiny in Form III and hand over the same to the person presenting the nomination paper. As soon as may be after receipt of a nomination paper, the Returning Officer shall cause to be affixed in some conspicuous place in his office a notice of the nomination alongwith the duplicate copy of Part A of the nomination paper.(6)When elections are to be held at or about the same time in two or more wards, one and the same person, if qualified, may be nominated for election in all or any number of the said wards.
