Section 4 in Presidential And Vice-Presidential Elections Rules, 1952
4. Presentation of nomination papers.-
(1)On or before the date appointed under clause (a) of sub-section (1) of Section 4, each candidate shall, either in person or by his proposer or seconder, between the hours of eleven in the forenoon and three in the afternoon, deliver to the Returning Officer at the place specified in this behalf in the public notice a nomination paper completed in Form 2 in the case of a Presidential election, and in Form 3 in the case of a Vice-Presidential election, together with a certified copy of the entry relating to the candidate in the electoral roll for the Parliamentary constituency in which he is registered.(2)Any nomination paper which is not received before three o'clock in the afternoon on the last date appointed under clause (a) of sub-section (1) of Section 4 or to which the certified copy referred to in sub-rule (1) of this rule is not attached shall be rejected.(3)No elector shall subscribe, whether as proposer or as seconder, more than one nomination paper at any election.(4)Nothing in this rule shall prevent any candidate from being nominated by more than one nomination paper for the same election.
