Section 13 in Tamil Nadu Local Bodies (Election of Members to the District Planning Committee) Rules, 1999
13. Presentation of nomination paper.
(1)The nomination of every candidate shall be made by means of nomination paper in Form-4 which may be obtained from the offices specified in the notice of election on any working day during office hours.(2)On the date or dates specified in the election notice for the presentation of nomination papers, any candidate who intends to contest the election of members to the committee shall, either in person or by his proposer, deliver to the Returning Officer at the place and during the hours specified in that behalf, a nomination paper duly filled and signed by the candidate and by a proposer who shall also be a voter of the same section to which the candidate belongs:Provided that a proposer shall not sign more number of nomination papers than the number of members to be elected from the section to which he belongs:Provided further that a candidate may also sign as a proposer to as many candidates of the same section, as there are vacancies to be filled up less one number.(3)On the presentation of a nomination paper, the Returning Officer shall satisfy himself that the names and roll numbers of the candidate and his proposer as entered in the nomination paper are the same as those entered in the list:Provided that the Returning Officer may overlook any inaccurate description or clerical mistake or printing error in regard to the names and numbers of the candidate and proposer in the list.
