Section 26 in Haryana Panchayati Raj Election Rules, 1994
26. 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.(2)Every nomination paper presented under rule 27 shall be in Form 4.(3)[A nomination paper along with Form 4-A [and Form-B] [Substituted by Haryana Notification No. 134/H.A.11/1994/S.209/2015.] shall be supplied by the Returning Officer (Panchayat) to any voter on demand.](4)[ A candidate shall have to furnish full and complete information in Form 4-A [and Form 4-B] [Inserted by Haryana Notification No. 134/H.A.11/1994/S.209/2015.] before the Returning Officer along with nomination paper:Provided that the candidate seeking to contest the election of the seat of Member Panchayat Samiti and Member Zila Parishad shall have to furnish the information on a non-judicial stamp paper/document paper (Pucca Paper) and sworn before the First Class Magistrate or a Notary Public or a Commissioner of Oath appointed by the High Court or before the Sub-Divisional Officer (Civil)/Tehsildar/Naib Tehsildar (conferred with the powers of Executive Magistrate) having jurisdiction to the area:Provided further that the candidate seeking to contest the election of the seat of Panch and Sarpanch of a Gram Panchayat shall have to furnish the information on a plain paper.]
