Section 42 in The Bihar Municipal Election Rules, 2007
42. Nomination of candidates and deposition of fee.
(1)On or before the date appointed under sub-rule (1) of Rule 41, each candidate shall, in person between the hours of eleven o'clock in the forenoon and three o'clock in the afternoon deliver to the Returning Officer at the place specified in the notice issued under sub-rule (2) of Rule 41, a nomination paper in Form -12 and subscribed by the candidate himself as assenting to the nomination and two persons as proposer and seconder.(2)Any person whose name is registered in the electoral roll of the ward and who is entitled to vote and is not subject to any disqualification as a candidate under the Act may subscribe as proposer or seconder as many nomination papers as there are vacancies to be filled in the ward, but no more.(3)A person can not be a proposer or a seconder for more than one candidate.(4)A person, who is himself a candidate for a particular ward can not be a proposer or a seconder for any other candidate for the same ward(5)A proposer or a seconder for a candidate of a particular ward can not himself be a candidate for election from the same ward.(6)A proposer or a seconder once having signed a nomination paper shall not be allowed to withdraw.
