Section 43 in The Bihar Municipal Election Rules, 2007
43. Presentation of nomination paper and requirement for a valid nomination.
(1)No nomination paper shall be received by a Returning Officer unless it is accompanied by(a)A declaration regarding enrolment as an elector;(b)a declaration regarding conviction by Court of law or criminal cases pending in any court of law;(c)a caste certificate as a proof of belonging to the Scheduled Caste/ Schedule Tribes/Backward Classes issued by Block Development Officer/Sub-divisional Officer/District Magistrate in case of nomination being filed by a candidate who wants to avail of the benefits of the reservation of seats and amount of nomination fee available to the members of the Scheduled Caste/Scheduled Tribes/Backward Classes.(d)A challan of Government Treasury or a Nazir Receipt showing a deposit of a sum of Rupees two hundred, Rupees five hundred and Rupees one thousand of the candidate is a member of the Scheduled Cast/ Scheduled Tribes/Backward Classes/Woman for the post of councillor from Nagar Panchayat, Municipal Council and Municipal Corporation respectively or a sum of Rupees four hundred, Rupees one thousand and Rupees two thousand respectively for the post of councillor from Nagar Panchayat, Municipal Council and Municipal Corporation, if a candidate is not a member of such classes, and(e)Particulars of the candidate as may be prescribed by the State Election Commission.(f)A declaration on oath regarding assets and liabilities, educational qualifications etc., of the candidate in a form prescribed by the State Election Commission.(2)No nomination paper shall be received by the Returning Officer unless the candidate wishing to stand for election has deposited the required fee as stated in sub-clause (d) of sub-rule (1) of Rule 43:Provided that where a candidate has been nominated by more than one nomination paper for election in the same ward, not more than one deposit shall be required of him.(3)Any nomination paper which is not received before three o'clock in the afternoon on the last date appointed under clause (a) of sub-rule (1) of Rule 41 shall be rejected.(4)On the presentation of a nomination paper, the Returning Officer shall satisfy himself that the names and electoral roll numbers of the candidate and his proposer and seconder as entered in the nomination paper are the same as those entered in the electoral roll:Provided that the Returning Officer may-(a)permit any clerical error in the nomination paper in regard to said names or number to be corrected in order to bring them into conformity with the corresponding entries in the electoral rolls; and(b)where necessary, direct that any clerical or printing error in the said entries shall be overlooked.(5)Nothing in this Rule shall prevent any candidate from being nominated by more than one nomination paper not exceeding two nomination papers for election in the same ward.
