Section 5 in The Orissa Veterinary Practitioners Rules, 1976
5. Nomination of candidates for election.
(1)Any person whose name is included in the final electoral roll prepared under Sub-rule (4) of Rule 4 and who is not disqualified under Section 8 may be nominated as a candidate for election.(2)Every such nomination shall be made in writing in Form III with complete and correct particulars as required therein, and shall be certified by a proposer and a seconder qualified to do so under Sub-rule (4) and the candidate shall make and sign the declaration specified in the said Form.(3)No elector shall subscribe, whether as proposer or seconder, more nomination papers than the number of vacancy or vacancies to be filled at the election by the particular electorate. If more nomination papers be subscribed by the same elector, then only the permissible number of such nomination papers first received by the Returning Officer shall, if otherwise in order, be held to be valid. But, if the Returning Officer is unable to determine the order in which such nomination papers were received by him, ail of such nomination papers shall be held to be invalid.(4)The proposer and the seconder of a candidate shall be persons whose names included in the final electoral roll, otherwise the nomination papers shall be invalid.(5)A nomination paper may be sent by or delivered otherwise, but a nomination paper received by the Revenue Officer after latest date and hour notified therefor under Sub-rule (5) of Rule 4 shall be invalid.(6)On receipt of each nomination paper the Returning Officer shall forthwith endorse thereon the date and hour of its receipt.(7)The Returning Officer shall examine each nomination paper and shall record thereon his decision accepting or rejecting the same after hearing objection, if any, and if a nomination paper is rejected, shall state in brief his reasons for such rejection.(8)Every nomination paper in respect of which the requirement of the Act and the rules have not been complied with shall be rejected.(9)On the date, time and place notified under Sub-rule (5) of Rule 4 for the scrutiny of the nomination papers, every candidate and his proposer and seconder may attend the Returning Officer shall allow them to examine the nomination papers of all candidates which have been received by him.(10)Any candidate may withdraw his candidature by notice in writing subscribed by him and delivered to the Returning Officer up to 3 O'clock in the afternoon. On the first working day succeeding the date appointed for the scrutiny of the nomination, or where an objection is decided under Sub-rule (9), on the first working day succeeding the date of such decision. A candidate who has withdrawn his candidature shall not be allowed to cancel the withdrawal or to be re-nominated as a candidate for the same election. The candidature of any duly nominated candidate unless withdrawn in accordance with this Sub-rule shall remain valid.
