Section 19 in The Maharashtra Specified Co-operative Societies Elections to Committees Rules, 1971
19. Presentation of nomination paper and requirements for valid nominations.
(1)On or before the date appointed under sub-rule (1) of rule 16. each candidate shall either in person or by his proposer deliver to the Returning Officer during the time and at the place specified in the order made under the said rule, a nomination paper completed as provided by rule 18 and signed by the candidate [and by two voters of his constituency one of which shall be a proposer and other seconder.] [Added by G.N. of 10.1.1980.](2)Any person who is not subject to any disqualification as a voter under the Act, rules or bye-laws and whose name is entered in the list of voters for the constituency for which the candidate is nominated, may subscribe as proposer [and as seconder.] [Substituted by CSL 1185/49256/CR-218/15-C, dated 14.7.1986.](3)In the case of a reserved seat under the provisions of section 73-B. a candidate shall not be deemed to be qualified to be chosen to fill that seat unless his nomination paper contains a declaration by him specifying the particular scheduled caste, scheduled tribe or Vimukta Jati of which he is a member [or in the case of member belonging to the weaker section, a declaration that he is a member of such weaker section within the meaning of section 73-B specifying the particulars of the general or special order of the State Government under which he claims to be the member of such weaker section] [Substituted by CSL 1185/49256/CR-218/15-C, dated 14.7.1986.].(4)On the presentation of a nomination paper, the Returning Officer shall satisfy himself that the names and the numbers of the candidate and his proposer [and seconder] [Substituted by CSL 1185/49256/CR-218/15-C, daied 14.7.1986] as entered in the nomination paper are the same as those entered in the list of voters referred to in rule 7. If a nomination paper is rejected under this sub-rule, the Returning Officer shall record thereon his reasons for rejecting the same and in that case, the candidate may deliver a fresh nomination paper subject, however, to all the provisions of this rule :Provided that, the Returning Officer shall permit any clerical or technical error in the nomination paper in regard to the said names or numbers to be corrected in order to bring them into conformity with the corresponding entries in the list of voters, and where necessary, any clerical or printing error in the said entries shall be over-looked.
