Section 18(1) in Gujarat Metropolitan Planning Committees Rules, 2016
(1)Every nomination of candidate in Form II A shall contain full particular of the candidate and be subscribed by two voters of his constituency, one of whom shall be a propose and the other shall be a seconder; and bear the signature of the candidate in token of his willingness to be so nominated, on or before the date appointed under Rule 16, and shall be delivered, either in person or by his proposer, to the Returning Office during the time and at the place specified in the order made under the said rule.
