Section 8(2) in The Maharashtra Council of Indian Medicine (Election) Rules, 1967
(2)Candidates qualified for being elected shall be proposed and seconded by persons qualified as, electors in the same electoral roll in which the names of such candidate appear. No elector shall propose or second the nomination of more candidates than are required to fill-up the vacancies.Provided that, if the same elector subscribes either as proposer or seconder more nomination papers than there are seats to be filled, all such nomination papers shall be deemed to be invalid.
