Section 7 in U.P. Zila Panchayats (Election of Adhyaksha and UP-Adhyaksha and Settlement of Election Disputes) Rules, 1994
7. Nominations.
(1)Any person who desires to be nominated as a candidate at an election to the office of Adhyaksha of a Zila Panchayat shall deliver in person or through his proposer or seconder, a nomination paper duly completed in Form II to the Returning Officer within the hours of 11 O'clock in the forenoon and 3 O'clock in the afternoon on the date and the place specified in the notice under Rule 5.(2)The nomination paper shall be signed by the candidate himself assenting to the nomination and also by one member as proposer and another member as seconder.(3)Where a candidate seeks election to a seat reserved for the Scheduled Castes or the backward classes, there shall accompany with the nomination paper a declaration subscribed by him stating that he is a member of the Scheduled Castes or the backward classes, as the case may be, specifying the particular caste to which he belongs.(4)A nomination paper filed after the last hour mentioned in sub-rule (1) shall forthwith be rejected by the Returning Officer.
