(1)Every nomination paper shall be signed and presented in Form 'C', to the returning officer, on or before the appointed date by the candidate in person, between such hours and at such places, as may be specified. The candidate shall sign in the declaration on the nomination paper on Form 'D' expressing his willingness to stand for the election.(2)A candidate for the office of the member of the Board from any of the categories, specified in clause (b) of sub-section (1) of section 14, shall be a person whose name is registered in the electoral roll of that category.(3)Each candidate shall be nominated on a separate nomination paper.(4)A candidate may be nominated for more than one category as specified in sub-section (1) of section 14.
