Section 5 in Election of Members To The Committees of Panchayat Unions (Other Than Appointment Committee) Rules, 1998
5. Nominations.
(a)Every candidate for election shall file a nomination in Form-I appended to these rules and shall be proposed by a member. No proposer shall sign nomination for more than the number of candidates to be elected.(b)The President shall record the names of members so proposed in the minutes of the meeting after ascertaining in writing their willingness to serve in the Committee. He shall read out the names of candidates proposed to the members present at the meeting.
