Section 6 in Andhra Pradesh Municipal Councils/Nagar Panchayats (Direct Election of Chairperson) Rules, 1986
6.
(1)Nomination of every candidate shall be made by means of nomination paper in Form-I, which shall, on application, be supplied free of cost by the Election Officer to any elector whose name is on the electoral roll of the Municipality/Nagar Panchayat:Provided that not more than four nomination papers shall be presented by or on behalf of any candidate or accepted by the Election Officer for election as Chairperson;Provided further that in case of Municipal Councils/Nagar Panchayats for which the offence of the Chairperson is reserved for Scheduled Castes/Scheduled Tribes/Backward Classes/ Women, a declaration prescribed under sub-rule (7) shall also be enclosed.(2)Every nomination paper shall be signed by one such elector as, propose and the candidate shall sign a declaration on it expressing his willingness to stand for election.(3)Each candidate shall be nominated by a separate nomination paper. An elector standing as a candidate for the election of Chairperson shall not sign his own nomination paper as proposer.(4)Every nomination paper shall be presented by the candidate in person or by his proposer on any of the date notified at the place specified and during the hours appointed, to the Election Officer or to such other person as may be authorised by him in this behalf. The Election Officer or such other authorised person shall forthwith number the nomination papers serially in the order in which they are presented and enter on each nomination paper, the date and time at which it is presented. He shall give a receipt for the same as in Form-I.(5)The rejection of a nomination paper of any candidate on the ground of any irregularity in respect thereof shall not affect the validity of the nomination of the candidate if the candidate has been duly nominated by means of another nomination paper in respect of which no irregularity has been committed.(6)No nomination paper shall be received after the specified time at the dates notified for the presentation of nomination papers.(7)In the case of every nomination filed by a candidate belonging to Scheduled Castes, Scheduled Tribes and Backward Classes a declaration in Form-III made before an Officer not below the rank of a Deputy Tahsildar (Mandal Revenue Officer) of the Revenue Department by the candidate, shall be attached to the nomination.
