(1)Every candidate for election shall be proposed by the Councillor and seconded by another.(2)The proposer shall, when proposing the name of any candidate, deliver to the President of the meeting a declaration in writing expressing the candidate's willingness to stand for election to the Standing Committee concerned, signed by the candidate and by the proposer.(3)A candidate who has been proposed and seconded may withdraw his candidature by making a statement to that effect at the meeting.(4)The names of all the candidates, who have been proposed and seconded at the election and who have not withdrawn their candidature shall be read out by the President of the meeting.
