Section 24 in Chhattisagrh Nagarpalika Nirvachan Niyam, 1994
24. Nomination of candidates.
(1)Any person may be nominated as a candidate for election to fill a seat if he is qualified to be elected to fill that seat under the provisions of the Act.Provided that in the case of a seat reserved for the Schedule Castes or Scheduled Tribes or Other Backward Classes or a woman, no person who is not a member of a Scheduled' Caste or Scheduled Tribe or Other Backward Class or is not a woman, as, the case may be, shall be qualified to be elected to such seat".(2)Every nomination paper presented under rule 25 shall be in Form 3.(3)A nomination paper shall be supplied by the Returning Officer to any voter on demand.
