Section 38(3) in Himachal Pradesh Municipal Election Rules, 2015
(3)In any ward which is reserved for Scheduled Castes or Scheduled Tribes, the nomination paper shall not be treated as valid, unless it contains a declaration by the candidate specifying particular caste or tribe of which he is a member and the candidate submits a certificate issued by the competent authority authorized by the State Government, certifying that the candidate belongs to such Scheduled Caste or Scheduled Tribe, as the case may be.
