Section 9 in Indian Medicine Central Council (Election) Rules, 1975
9. Nomination paper.
(1)Each nomination paper shall be subscribed by two electors as proposer and seconder and shall contain a declaration signed by the person proposed signifying his consent to stand for the election:[***] [Omitted by S.O. 532 (E), dated 15-9-1979.](1A)[ No elector shall subscribe, whether as proposer or as seconder, more than one nomination paper at the same election, and if he does, his signature shall be inoperative on any paper other than the one first delivered.(1B)Nothing in this rule shall prevent any candidate from being nominated by more than one nomination paper for the same election:Provided that not more than four nomination papers shall be presented by or on behalf of any candidate or accepted by the Returning Officer.] [Inserted, by S.O. 532 (E), dated 15-9-1979.](2)On receipt of each nomination paper, the Returning Officer shall forthwith endorse thereupon the date and hour of receipt.
