Section 5 in The Board and Court of Examiners of Homoeopathic and Biochemic Systems of Medicine (Election) Rules, 1961
5. Nomination of Candidates.
(1)Every practitioner whose name is entered in the electoral roll shall, unless disqualified under this Act, be qualified to be elected as a member under clause (b) of sub-section (2) of section 3.(2)Candidates qualified for being elected shall proposed or seconded by persons qualified as electors. No elector shall propose or second the nomination of more candidates than are required to fill up the vacancies.(3)No elector shall subscribe either as proposer or seconder more nomination papers than there are seats to be filled, and if he does so, such of the nomination papers so subscribed which were first received upto the number of seats to be filled in shall be deemed to be valid and any nomination papers received thereafter shall be deemed to be invalid.(4)The nomination paper shall be in Form 'B'. The candidate shall sign the nomination paper declaring that he is willing to serve on the Board if elected. In the absence of such declaration the nomination paper shall be treated as invalid.(5)Every nomination paper duly completed and signed by the candidate, the proposer and the seconder shall be sent by post or otherwise so as to reach the Returning Officer at or before the time fixed under clause (a) of sub-rule (2) of rule 4. Any nomination paper received after the time so fixed shall be rejected. The Returning Officer shall immediately on receipt of a nomination paper record thereon the date and time of its receipt by him.(6)Every candidate shall, along with the nomination papers, deposit with the Returning Officer a sum of rupees one hundred. If the amount of deposit is remitted by a money order, the money order receipt shall be attached to the nomination paper. A nomination paper not accompanied by such deposit or such receipt shall not be accepted by the Returning Officer. The deposit shall unless it is forfeited to the Board under sub-rule (7) be returned to the candidate as soon as possible after the result of the election is declared.(7)If a candidate is not elected and if the number of valid votes recorded in his favour is less than 118th of the total number of votes recorded divided by the total number of members to be elected, the deposit shall be forfeited to the Board.
