Section 43(1) in The Bihar Municipal Election Rules, 2007
(1)No nomination paper shall be received by a Returning Officer unless it is accompanied by(a)A declaration regarding enrolment as an elector;(b)a declaration regarding conviction by Court of law or criminal cases pending in any court of law;(c)a caste certificate as a proof of belonging to the Scheduled Caste/ Schedule Tribes/Backward Classes issued by Block Development Officer/Sub-divisional Officer/District Magistrate in case of nomination being filed by a candidate who wants to avail of the benefits of the reservation of seats and amount of nomination fee available to the members of the Scheduled Caste/Scheduled Tribes/Backward Classes.(d)A challan of Government Treasury or a Nazir Receipt showing a deposit of a sum of Rupees two hundred, Rupees five hundred and Rupees one thousand of the candidate is a member of the Scheduled Cast/ Scheduled Tribes/Backward Classes/Woman for the post of councillor from Nagar Panchayat, Municipal Council and Municipal Corporation respectively or a sum of Rupees four hundred, Rupees one thousand and Rupees two thousand respectively for the post of councillor from Nagar Panchayat, Municipal Council and Municipal Corporation, if a candidate is not a member of such classes, and(e)Particulars of the candidate as may be prescribed by the State Election Commission.(f)A declaration on oath regarding assets and liabilities, educational qualifications etc., of the candidate in a form prescribed by the State Election Commission.
