Section 7 in Appointment Committee of The District Panchayat (Election of Members) Rules, 1999
7. Nominations.
(a)Every candidate for election shall be nominated in Form-I appended to these rules below by a member as a proposer. There is no need for a seconder. No proposer shall sign more than one nomination.(b)The president shall record the names of the members so proposed in the minutes of the meeting after ascertaining, in writing, their willingness to serve in the committee for a period of one year from the date He shall read out the names of the candidates proposed to the hearing of the members present at the meeting.
