Section 81 in The Rajasthan Municipalities (Election) Rules, 1994
81. Filing of nomination papers.
(1)The nomination of every candidate shall be made by means of a nomination paper in the form prescribed in Schedule-I.(2)Every nomination paper shall be signed by a member as proposer and the candidate shall sign declaration on it expressing his willingness to stand for the election.(3)Each candidate shall be nominated by a separate nomination paper.(4)Every nomination paper shall be presented by the candidate or his propose on the date, at the place and during the hours specified in the notice for filing nomination paper.(5)Immediately after the time for receipt of nomination papers is over, the returning officer shall cause to be published a list in the form prescribed in Schedule-II containing the names of the candidates whose nominations have been received.
