Section 13(3) in The Rajasthan Medical Rules, 1957
(3)The nomination paper of each candidate nominated to represent any of the electorates mentioned in clause (c), clause (e) or clause (f) of Section 4, shall be subscribed by two qualified electors of the particular electorate concerned, by one as proposer and by the other as seconder:Provided that no elector may subscribe, whether as proposer or seconder more nomination papers than the number of vacancy or vacancies to be filled at the particular election by the electorate to which he belongs.
