(1)Subject to the provisions of sub-rule (5), any person whose name is included in the register of registered practitioners and who is not disqualified for election to the Council under Section 6 may be nominated as a candidate for election under clause (e) or clause (1) of Section 4, and any such person who is also a member of the Faculty of Medicine of the University of Rajputana may be so nominated for election under clause (e) of that section.(2)Such nomination of each candidate shall be made in writing with complete particulars required on a separate nomination paper in Form No. 2 which shall be supplied by the Returning Officer concerned on application.(3)The nomination paper of each candidate nominated to represent any of the electorates mentioned in clause (c), clause (e) or clause (f) of Section 4, shall be subscribed by two qualified electors of the particular electorate concerned, by one as proposer and by the other as seconder:Provided that no elector may subscribe, whether as proposer or seconder more nomination papers than the number of vacancy or vacancies to be filled at the particular election by the electorate to which he belongs.(4)The nomination paper shall be subscribed also by the candidate nominated as assenting to the nomination and shall be forwarded by post or otherwise to reach the Returning Officer not later latest date and time specified by him thereon for its return.(5)No person shall, in an election under clause (e) or (0 of Section 4. vote or be nominated as a candidate if he is not eligible to vote in the particular constituency mentioned in that clause.
