Section 17(1) in Himachal Pradesh Waqf Rules, 2016
(1)Any person may be nominated as a candidate to fill the office of the member of the Board if he is qualified to be chosen to fill the seat under the provisions of the Act. Every nomination paper shall be in Form HPWB-V. This shall be presented on or before the appointed date by the candidate in person, between the hours specified, to the Returning Officer at the place specified, and signed by the candidate or by a person duly authorized by him in this behalf. The candidate shall sign the declaration on the nomination paper expressing his willingness to stand for the election.
