Section 7 in Rajasthan Para-medical Council Rules, 2014
7. Nomination Paper.
(1)Every nomination for election of member shall be made in Form-A. Every nomination paper shall be duly filled in and signed by the proposers and candidate.(2)Proposers shall be persons whose names are borne on the Electoral Roll.(3)A proposer may propose more than one candidate. A separate nomination paper should be used for each candidate proposed.(4)A Demand Draft of rupees 3000/- (rupees three thousand), in favour of Registrar, Rajasthan Para-medical Council, shall be enclosed with every nomination paper as security money. The security money shall be forfeited in favour of the Rajasthan Paramedical Council, if the contesting candidate gets less than 5% of the total votes casted.(5)Every candidate filing nomination shall be required to submit an affidavit to the effect that no criminal case is pending against him in any court of law. If any enquiry pending against him before any authority of the Government, than details of such pending enquiry shall also be stated in the like manner.(6)The Returning Officer shall issue a receipt of every nomination paper received by him stating time and date of receipt of such nomination paper.(7)Nomination form shall be issued by Returning Officer on payment of rupees one hundred and record of such nomination papers shall be kept serial wise.(8)A candidate can fill more than one set of nomination paper.
