Section 14 in Madhya Pradesh Farmers' Organisation Election Rules, 1999
14. Presentation of Nomination Paper and requirements of Valid Nomination. - (1) On or before the date appointed, each candidate either in person or, by his proposer deliver to the authorised Election Officer, during the time and the place specified in the notice issued under Rule 11, a duly completed nomination paper in Form 3 and signed by the candidate and an eligible voter of the concerning Water Users' Association as proposer.
(2)On receiving nomination paper, the Election Officer shall forthwith number the nomination paper serially in the order in which it is presented and give a receipt as provided in Form 3 for Water Users' Association, in Form 20 for the Distributory Committee and in Form 30 for Project Committee and the Election Officer or such other authorised person shall satisfy himself that the name and number of the candidate and his proposer, as entered in the nomination paper, are the same as those entered in the electoral roll. Whether necessary, he shall direct that the nomination Form be amended so as to be in accordance with the electoral roll.(3)The Election Officer may while interpreting an entry in the voters list overlook the clerical or printing errors, only, but he shall record the interpretation adopted by him, together with the reasons therefor, while making the formal acceptance or rejection on scrutiny of a nomination.
