Section 5 in The U.P. Antarim Zila Parishad (Election of Representatives of Gaon Sabhas) Rules, 1961
5. Nomination and scrutiny.
(1)Any Pradhan of Gaon Subha within the Block may be nominated as a cadidate by presenting either himself or by a proposer who must be a Pradhan of Gaon Sabha within the Block a nomination paper in Form 2 signed by the proposer and the candidate, The nomination paper shall be presented to the Returning Officer within the hours specified in the notice under rule 4 and a written acknowledgment of the receipt of the nomination paper specifying the time of receipt shall be forth with be given by the Returning Officer to the presenter of the nomination paper, Any nomination paper received after the expiry of time fixed for the making shall frothwith be rejected.(2)The Returning Officer shall on the expiry of the time fixed for making of nomination announce to those present the names of candidates whose nomination papers have been received in time and the names of their proposers and shall also cause to be prepared and affixed to the notice board kept at the place a list of such candidate and their proposers.(3)The Returning Officer shall at the time given for the scrutiny of nominations in the notice under rule 4 summarily scrutinize the nomination papers received in time under sub-rule (1) and reject those which any name other than that of a Pradhan of a Gaon Sabhas within the block has been proposed or the proposer is not a pradhan of a Gaon Sabha within the Block. He shall also reject a nomination paper where it does not bear the signature of the candidate or of his proposer or was not presented by the candidate or his proposer.(4)Immediately after the scrutiny and rejection, if any, of nomination papers, the Returning Officer shall announce the names of candidate duly nominated and also the place at which and the date and hour by which, any duly nominated candidate desiring to withdraw his nomination may do so by presenting to the Returning Officer a writing signed by-himself declaring unequivocally his intention to withdraw. The Returning Officer shall also cause to be affixed immediately thereafter on the notice -board kept at the place a notice giving the names in Hindi alphabetical order of the persons duly nominated.(5)If no nominations are filed or all the. nominations filed are rejected no further proceedings relating to election shall be taken by the Returning Officer and the fact shall be reported to the State Government which may direct that the vacancy or vacancies be left unfilled or that the proceedings to fill the vacancy be taken afresh.
