Section 9 in The Jharkhand Agricultural Produce Markets Rules, 2000
9. Nomination.
- (i) Each candidate shall, on the date appointed under clause (b) of rule 8 deliver to Election Officer a nomination paper completed in Form II.(ii)Every nomination paper shall be signed by a person qualified to vote as proposer and the candidate shall sign his declaration on it expressing his willingness to stand for the election.(iii)The same person may sign as proposer as many nomination papers as there are vacancies to be filled. Each candidate shall be nominated by a separate nomination paper.(iv)The Election Officer shall, on receiving a nomination paper, enter in the nomination paper its serial number and shall endorse on the date on which and the hour at which the nomination paper was delivered to him.(v)Where any person has signed as proposer a larger number of nomination papers than there are vacancies to be filled only those of the papers so signed which have been first received up to number of vacancies to be filled shall be deemed to have been accepted.(vi)Nomination papers received after the date and the time appointed under clause (b) of rule 8 shall be rejected.
