Section 32(1) in The M.P. Panchayat Nirvachan Niyam, 1995
(1)On or before the date appointed under clause (a) of Rule 28 each candidate shall either in person or by his proposer deliver to the Returning Officer or Assistant Returning Officer so authorised by the Returning Officer for that purpose, during the time and at the place specified in the notice issued under Rule 28 a duly completed nomination paper in the prescribed form and signed by the candidate and in case of-(a)election of panch, by a voter of the concerned ward of village;(b)election of sarpanch, by a voter of the concerned village;(c)election of member of Janpad Panchayat, by a voter of any village within the block; and(d)election of member of Zila Panchayat, by a voter of any village within the district, as proposer :Provided that any person who is subject to any disqualification as a voter under the Act shall not be eligible to sign any nomination paper as proposer.
