Section 13 in The M.P. Farmers' Organisation Election Rules, 1999
13. Nomination of Candidates.
(1)Any person may be nominated as a candidate to fill the office of Member of the Managing Committee and President, Water Users' Association and Distributory Committee, Chairperson/Member of Managing Committee of Project Committee if he is qualified to be chosen to fill the seat under the provisions of the Act. Every nomination paper shall be in Form 3, for Water Users' Association, in Form 20 for the Distributory Committee and in Form 30 for the Project Committee and shall be presented on or before the date appointed by the candidate or by his proper in person in Form 3 for Water Users' Association in Form 20 for the Distributory Committee and in Form 30 for the Project Committee, between the hours specified [in sub-rule (5) of Rule 11] duly signed by the candidate and by the proposer. The candidate shall sign the declaration on the nomination paper.(2)A candidate for the office of Member or President of Water Users' Association, Distributory Committee and Member or Chairperson of Project Committee and his proposer shall be such persons whose names are registered in the voters' list for that Water Users' Association, Distributory Committee or Project Committee respectively.(3)Each candidate shall be nominated on a separate nomination paper.(4)A candidate may be nominated by more than one proposer separately for the same elective office in a separate nomination Form :Provided that not more than four nominations shall be filed by or on behalf of a candidate.
