Section 8 in The Maharashtra Council of Indian Medicine (Election) Rules, 1967
8. Nomination of candidates.
(1)Every practitioner whose name is entered in the electoral roll shall, unless disqualified 'under the Act, be qualified to be elected as a member by the electors in the electoral roll in which his name appears.(2)Candidates qualified for being elected shall be proposed and seconded by persons qualified as, electors in the same electoral roll in which the names of such candidate appear. No elector shall propose or second the nomination of more candidates than are required to fill-up the vacancies.Provided that, if the same elector subscribes either as proposer or seconder more nomination papers than there are seats to be filled, all such nomination papers shall be deemed to be invalid.(3)The nomination paper shall be in Form 'B'. The candidate shall sign the nomination paper declaring that he is willing to serve on the [Council] [Substituted by G.N. of 21.3.1985.], if elected. In the absence of such declaration, the nomination paper shall be treated as valid.(4)Every nomination paper duly completed and signed by the candidate, the proposer and the seconder shall be sent by post or otherwise, so as to reach the Returning Officer on or before the date and time fixed under clause (a) of [sub-ru1e(1)] [Substituted by G.N. of 21.3.1985.] of rule 7. Any nomination paper, received after the time so fixed shall be rejected. The Returning Officer shall immediately on receipt of a nomination paper record thereon the date and the time of its receipt by him.(5)Every candidate shall, along with the nomination paper, deposit with the Returning Officer a sum of two hundred rupees. If the amount of deposit is remitted by money order, the money order receipt shall be attached to the nomination paper. A nomination paper not accompanied by such deposit or such receipt shall not be accepted by the Returning Officer. The deposit shall, unless it is forfeited to the [Council] [Substituted by G.N. of 21.3.1985.] under sub-rule (6), be returned to the candidate as soon as possible, after the result of the election is declared.(6)If a candidate is not elected and if the number of valid votes recorded in his favour is less than one-eighth of the total number of votes recorded divided by the total number of members to be elected, the deposit shall be forfeited to the [Council] [Substituted by G.N. of 21.3.1985.].
