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Union of India - Section

Section 37 in Presidential And Vice-Presidential Elections Rules, 1952

37. [ List of electors.- [Substituted by S.O. 796, dated 15.3.1962]

The Election Commission shall maintain a list of members of the electoral college referred to in Article 54 and a list of members of the electoral college referred to in Article 66, with their addresses corrected up to date for the purposes, respectively, of Presidential elections and Vice-Presidential elections].FORM 1(See Rule 3)Public Notice Of
Election To The Office Of| Presidentvice-President| Of India
Whereas a notification under sub-section (1) of Section 4 of the Presidential and Vice-presidential Elections Act, 1952, for the holding of an election to fill the office of President/ Vice-President of India has been issued, I ............................ the Returning Officer for such election, do hereby give notice that
(i)nomination papers may be delivered to the undersigned at his office in .............. New Delhi, or, if he is unavoidably absent, to ............................ at the said office between 11 A.M. and 3 P.M. on any day not later than the .............
(ii)forms of nomination paper may be obtained from the said office during office hours on any working day;
(iii)the scrutiny of nomination papers will take place at the said office on ...............(date) at ..................(hours).
(Signature).....................
(Designation)...................
NEW DELHI,Dated the ....................FORM 2[See Rule 4 (1)]Nomination PaperElection to the office of the President of IndiaWe hereby nominate .......................(Full name and address of candidate) as a candidate for election to the office of the President of India.We have verified, and do hereby declare, that the said candidate has completed the age of 35 years and is registered in the electoral roll of the Parliamentary constituency of ............................... in the State of.................... A certified copy of the entry in that electoral roll relating to the said candidate is attached.We further declare that both of us are members of the electoral college referred to in Article 54 of the Constitution, the proposer being an elected member of the House of the people/Council of States/Legislative Assembly from/of ..................... and the seconder being an elected member of the House of the people/Council of States/Legislative Assembly............Signature of ProposerDate .............Signature of SeconderDate .............I assent to this nomination.Signature of candidate.Date ..................FORM 3[See Rule 4(1)]Nomination PaperElection to the office of the Vice-President of IndiaWe, the undersigned Members of Parliament, hereby nominate ............. (Full name and address of candidate) as a candidate for election to the office of the Vice-President of India.We have verified, and do hereby declare, that the said candidate has completed the age of 35 years and is registered in the electoral roll in the Parliamentary constituency of ................................. in the State of .................................. A certified copy of the entry in that electoral roll relating to the said candidate is attached.Signature of ProposerDate ....................Signature of SeconderDate ....................I assent to this nomination.Signature of candidateDate ...................FORM 4[See Rule 7 (1)]Notice Of WiihdrawalToThe Returning Officer for
the Election To The Office Of| Presidentvice-President| Of India
I . .............. of .............. a candidate at the above mentioned election do hereby give notice that I withdraw my candidature.Place ............Date .............Signature of candidate.FORM 5[See Rule 8 (a)]List Of Valid Nominations
Election To The Office Of| Presidentvice-President| Of India
Final list of candidates:-