Section 24A in Haryana Municipal Corporation Election Rules, 1994
24A. [ Form of affidavit to be filed at the time of delivering nomination papers. [Added by Haryana Government Notification No. S.O.123/H. A. 16/1994/Section 32/2007 dated 19.12.2007.]
- The candidate or his proposer, as the case may be, shall, at the time of delivery of nomination papers to the Returning Officer or Assistant Returning Officer or before 10.00 A.M. on the date of scrutiny of nomination papers under sub-rule (1) or rule 24, also deliver to him affidavit sworn in by the candidate before a Magistrate of the first class or a Notary in the Form as specified by the State Election Commission.]
