Section 11 in The Rajasthan Agricultural Produce Markets Rules, 1963
11. Nominations.
(1)Each candidate shall on the date fixed under clause (b) of Rule 10 deliver to the Collector or to any other person authorised by him in this behalf a nomination paper in Form-I.(2)Every nomination paper shall be signed by two persons qualified to vote in the constituency concerned as proposer and seconder and the candidate shall sign a declaration on it expressing his willingness to stand for election.(3)The same person may sign as proposer as many nomination papers as there are vacancies to be filled. Each candidate shall be nominated by a separate nomination paper.(4)The Collector or the person authorised by him in this behalf shall on receiving a nomination paper enter in the nomination paper its serial number and shall endorse thereon the date on which and the hour at which the nomination paper was delivered to him.(5)Where any person has signed whether as proposer or seconder a large number of nomination papers than there are vacancies to be filled, those of the papers so signed which have been first received upto the number of vacancies to be filled shall be deemed to be valid.(6)Nomination papers received after the date and the time appointed under clause (b) of Rule 10 shall be rejected.
