(1)Nominations of candidates shall be made in Form A annexed to these Rules and there shall be a proposer and a seconder. Every nomination paper shall be filled in fully in all particulars as stated in the said form.(2)The proposer, the seconder and their nominee shall be persons whose names are borne on the Electoral Roll.(3)A proposer or a seconder may propose or second more than one candidate, provided that the number of candidates proposed does not exceed the number of seats for which the election is held and that a separate nomination paper is used for each candidate proposed.
