(1)A person may be nominated as a candidate to fill the office of the member of the Board in Form 5, if he is qualified to be chosen to fill the seat under the provisions of the Act.(2)The nomination shall be presented on or before the appointed date by the candidate in person, between the hours specified, to the Returning Officer at the place specified, and signed by the candidate or by a person duly authorised by him in this behalf.(3)A candidate for any of the categories specified in clause (b) of sub-section (1) of Section 14 of the Act shall be a person whose name is registered in the electoral roll of that category.(4)Each candidate shall be nominated on a separate nomination paper.(5)A candidate may be nominated for more than one of the categories specified in subsection (1) of Section 14 of the Act.
