Section 5(3) in The Board and Court of Examiners of Homoeopathic and Biochemic Systems of Medicine (Election) Rules, 1961
(3)No elector shall subscribe either as proposer or seconder more nomination papers than there are seats to be filled, and if he does so, such of the nomination papers so subscribed which were first received upto the number of seats to be filled in shall be deemed to be valid and any nomination papers received thereafter shall be deemed to be invalid.
