Section 12 in The M.P. Paramedical Council (Election of Members) Regulations, 2001
12.
(1)Each nomination paper shall be subscribed by two electors as proposer and seconder; provided that no elector shall subscribe more nomination papers than one. The nomination papers shall be sent to the Returning Officer at his office :Provided that if more than one nomination paper be subscribed by the same elector the nomination paper first received by the Returning Officer shall if otherwise in order, be held to be valid and if more than one nomination paper signed by the same elector be received simultaneously by the Returning Officer all of such nomination papers shall be held to be invalid.(2)On receipt of such nomination paper the Returning Officer shall forthwith endorse therein the date and hour of receipt.(3)Every candidate shall along with the nomination paper, deposit with the Returning Officer a sum of Rs. 550/- (Rupees Five hundred fifty) by way of a demand draft or money order. If the amount of deposit is remitted by money order the money order receipt shall be attached to the nomination paper. A nomination paper not accompanied by such deposit or such receipt, shall not be accepted by the Returning Officer. The deposit shall unless it is forfeited to the Council under clause (4) be returned to the candidate, as soon as possible, after the result of the election is declared.(4)If a candidate is not elected and the number of valid votes recorded in his favour is less than one eighth of the total number of votes recorded divided by the total number of members to be elected, the deposit shall be forfeited to the Council.
