Section 24(2) in Haryana Municipal Corporation Election Rules, 1994
(2)On or before the date specified for the nomination of candidates under rule 22 between the hours of eleven O'clock of the forenoon and three O'clock of the afternoon or such other hours as the Returning Officers may fix to suit local requirement, each candidate shall, either in person or by his proposer or by an agent and unless such agent is a legal practitioner, his authorisation as such duly verified by a magistrate, sub- registrar of the registration department, Lambardar, deliver to the Returning Officer at the specified place, a nomination paper completed in Form 1 appended to these rules and subscribed by the candidate himself as assenting to the nomination and by an elector as proposed.
