Section 9 in The Maharashtra Medical Council Rules, 1967
9. Nomination of candidates.
(1)Every registered practitioner whose name appears in the electoral roll prepared under rule 5 (hereinafter referred to as the elector in this part) shall be qualified for election under this part.(2)Candidates qualified for election shall be proposed and seconded by practitioners qualified as electors.(3)The nomination papers shall be in Form 3 and the forms shall be supplied by the Registrar to every candidate on his requisition.(4)Every nomination papers duly completed and signed by the proposer and the seconder and subscribed by the candidate himself as assenting to the nomination shall be sent by post or otherwise so as to reach the Returning Officer on or before the date and the time appointed under rule 7 for receipt of nomination papers. Nomination papers received after the time so fixed shall be rejected. The Returning Officer shall immediately on receipt of a nomination paper record thereon the date and the time of its receipt by him.
