Section 5(d) in Bihar Hindu Religious Trusts Rules, 1952
(d)(i)On or before the date appointed under clause (b) (i) for making nominations, each candidate shall, either in person or by his proposer or seconder, between the hours of eleven O'clock in the forenoon and three O'clock in the afternoon deliver to the Returning Officer in his office a nomination paper completed in Form III subscribed by the candidate himself as assenting to the nomination and by two persons referred to in the clause (ii) as proposer and seconder.(ii)Any person whose name is registered in the electoral roll of the constituency may subscribe as proposer or seconder a nomination paper.(iii)Every nomination paper shall be accompanied by declaration in writing subscribed by the candidate himself that he is willing to serve on the Board if elected, and that he is a Hindu and no candidate shall be deemed to be duly nominated, unless such declaration is delivered along with the nomination paper.(iv)Any nomination paper received after three O'clock in the afternoon on the date appointed for the nomination of candidates shall be rejected.(v)The Returning Officer, on receiving a paper under clause (d)(i) shall inform the person delivering the same of the date, hour and place appointed for scrutiny of nomination and shall as soon as may be thereafter cause to be affixed in some conspicuous place in his office a notice of the nomination paper both of the candidate and of the persons who have subscribed the nomination paper as proposer and seconder.(vi)Any candidate may withdraw his candidature by notice in writing subscribed by him delivered to the Returning Officer before three O'clock in the afternoon on the date appointed for the withdrawal of candidatures. A candidate who has so withdrawn his candidature shall not be allowed to cancel the withdrawal or to be nominated as a candidate for the same election.(vii)The Returning Officer on receiving a notice of withdrawal under clause (d) (iv) shall, as soon as may be, cause a notice of withdrawal to be affixed in some conspicuous place in his office.(viii)At the time and place fixed by the Returning Officer for scrutiny of nominations, the candidates, and one proposer and one seconder of each candidate, and no other person, may attend, and the Returning Officer shall give them all reasonable facilities for examining the nomination papers of all candidates which may have been delivered within the time and in the manner laid down in these' Rules.
