Section 7 in The M.P. Ayurvedic, Unani Tatha Prakritik Chikitsa Vyavasayi Rules, 1973
7. Nominations.
(1)Any practitioner whose name is on the electoral rolls of a Revenue Commissioner's Division and who is not disqualified under Section 6 of the Act may be nominated as a candidate for election for the Revenue Commissioner's Division.(2)Such nomination shall be made by means of a nomination paper in Form II which shall be supplied by the Returning Officer to any elector who may apply for the same.(3)Every nomination paper shall be subscribed by two electors as proposer and seconder provided that no elector shall subscribe more nomination papers than one. Provided also that if more than one nomination paper are subscribed by the same elector the nomination paper first received by the Returning Officer shall, if otherwise in order, be held to be valid, and if more than one nomination papers signed by the same elector be received simultaneously by the Returning Officer, all of such nomination papers shall be held to be invalid.(4)On receipt of a nomination paper the Returning Officer shall forthwith endorse thereon the date and hour of receipt.
