Section 12 in The Goa Panchayat and Zilla Panchayat (Election Procedure) Rules, 1996
12. Presentation of nomination paper.
(1)On the date appointed for the nomination of candidates and during the hours appointed by the Commissioner under rule 10 in this behalf, each candidate shall make an application in writing in Form No. 3 signed by him and present either in person or through a seconder authorised in writing in this behalf by such candidate to the Returning Officer signifying his willingness to serve as a member of the Panchayat or Zilla Panchayat, as the case may be.(2)On receiving a nomination paper under sub-rule (1), the Returning Officer shall write on the nomination paper its serial number, and shall sigh thereon a certificate stating the date on which and exact time at which the application was delivered to him.(3)Any nomination paper not delivered as provided in sub-rule (1) shall be rejected.(4)Not more than two nomination papers shall be presented by any candidate or accepted by the Returning Officer for election in the same ward or Constituency, as the case may be.(5)When an election is held at or about the same time for two or more wards in a village, one and the same person may stand for election in all or any number of such wards or Constituencies, as the case may be.
