Section 9 in Chandigarh Panchayat Election Rules, 1994
9. Presentation of Nomination.
(1)Nomination papers, shall be presented to the Returning Officer in Form IVA in person by the candidate himself on dates, time and place fixed for filing the nomination papers.(2)The nomination papers of a member of Scheduled Castes or Backward Classes shall also be accompanied by a declaration in Form IV-A :Provided that no person shall propose or second more than one candidate and the candidate himself shall not propose or second the name of any other candidate.Provided further that the Proposer and Seconder should be an elector from the same Sabha/Panchayat Samiti/Zila Parishad :Provided also that the candidate contesting for Gram Panchayat should be an elector in the Sabha Area and candidate contesting for Panchayat Samiti should be an elector in the concerned constituency of that Samiti Area and candidate contesting for a Zila Parishad should be an elector in the concerned constituency or that Zila Parishad Area.(3)The nomination of each candidate shall be made on a separate nomination Form as specified in sub-rule (1) and must be subscribed by the candidate himself as assenting to the nomination.(4)The nomination of a member of Scheduled Castes from a constituency reserved for Scheduled Castes or Backward Classes, as the case may be, shall be accompanied by a Certificate issued by the Competent Authority.(5)The nomination paper shall be accompanied by a fee of Rs. 100 for a Panch or Sarpanch of the Gram Panchayat, Rs. 200 for member of the Panchayat Samiti and Rs. 400 for member of the Zila Parishad :Provided that the said fee shall be deposited in cash with concerned Returning Officer before filing nomination paper :Provided that for Scheduled Castes and Backward Classes the fee will be half of the fee specified in sub-rule (5) above.
