Section 11 in The Orissa Veterinary Council Rules, 1997
11. Presentation of nomination paper and requirement for valid nomination.
(1)On or before the date appointed under Sub-clause (a) of Sub-rule (1) of Rule 10, each candidate shall send by registered post with acknowledgement due, or deliver in person to the Returning Officer a nomination paper in Form No. IV.(2)Every nomination paper shall be subscribed by two electors, one as the proposer and the other as the seconder and assented by the candidate proposed and seconded by them;Provided that no elector shall subscribe either as proposer or as seconder more nomination papers than the vacancies required to be filled up ;Provided further that, if an elector subscribes to more number of nomination papers than the vacancies to be filled up, the nomination papers first received by the Returning Officer equal to the number of seats to be filled up shall, if they are otherwise in order, be held to be valid, and if all such nomination papers subscribed by the same elector in excess of the number of seats to be filled up are received simultaneously, all such nomination papers shall be held to be invalid.(3)On receipt of each nomination paper the Returning Officer shall endorse thereon the date and the hour of receipt.
