Section 9(2) in Chandigarh Panchayat Election Rules, 1994
(2)The nomination papers of a member of Scheduled Castes or Backward Classes shall also be accompanied by a declaration in Form IV-A :Provided that no person shall propose or second more than one candidate and the candidate himself shall not propose or second the name of any other candidate.Provided further that the Proposer and Seconder should be an elector from the same Sabha/Panchayat Samiti/Zila Parishad :Provided also that the candidate contesting for Gram Panchayat should be an elector in the Sabha Area and candidate contesting for Panchayat Samiti should be an elector in the concerned constituency of that Samiti Area and candidate contesting for a Zila Parishad should be an elector in the concerned constituency or that Zila Parishad Area.
