Section 38(2) in Himachal Pradesh Municipal Election Rules, 2015
(2)The nomination paper in form-20 duly filled in and signed by the proposer and candidate shall be delivered to the authority specified under clause (c) of sub-rule(1) of rule 36 by each candidate either in person or by his proposer between 11 A.M. and 3.00 P.M. on the date specified for the filing of nomination papers.
