Section 28 in The Rajasthan Waqf Board (Election of Members) Rules, 1999
28. Presentation of nomination paper and requirements for a valid nomination.
(1)On or before the date appointed under clause (a) Rule 25 each candidate shall either in person or by his proposer between the hours of eleven o'clock in the forenoon and three o'clock in the after noon, deliver to the Returning Officer at the place specified in this behalf in the notice issued under Rule 26, a nomination paper completed in Form 11 and signed by the candidate and by an elector of the electoral college as proposer:Provided that no nomination paper shall be delivered to the Returning Officer on a day which is public holiday:Provided further that it shall not be mandatory that there should be a proposer of the candidate in the nomination.(2)In an electoral college where membership is reserved for Shia Muslim, a candidate shall not be deemed to be qualified to be chosen to fill that membership unless his nomination paper contains a declaration by him specifying that he is a Shia Muslim.(3)On the presentation of a nomination paper, the Returning Officer shall satisfy himself that the names and electoral roll numbers of the candidate and his proposer if any, as entered in the nomination paper are the same as those entered in the electoral rolls:Provided that no misnomer of inaccurate description or clerical, technical or printing error in regard to the name of the candidate of his proposer or any other person or in regard to any place mentioned in the electoral roll or the nomination paper and no clerical, technical or printing error in regard to the electoral roll numbers of any such person in the electoral roll or the nomination paper, shall affect the full operation of the electoral roll or the nomination paper with respect to such person or place in any case where the description in regard to the name of the person or place is such as to be commonly understood, and the Returning Officer shall permit any such misnomer or inaccurate description or clerical, technical or printing error to be corrected and where necessary, direct that such misnomer, inaccurate description, clerical, technical or printing error in the electoral roll or in the nomination paper shall be overlooked.(4)Nothing in this rule shall prevent any candidate from being nominated by more than one nomination paper:Provided that not more than four nominated papers shall be presented by or on behalf of any candidate or accepted by the Returning Officer for election from the same electoral college.
