Section 49 in Orissa Zilla Parishad Election Rules, 1994
49. Filing of Nomination.
(1)The nomination of every candidate shall be made in Form No. 15.(2)The Form may be printed, type, cyclostyled or be in manuscript as the Commissioner may determine.(3)Every nomination papers shall be signed by two members of parishad as proposer and seconder and the candidate shall sign a declaration expressing his willingness to stand for election to the office of the President.(4)There shall be separate nomination paper for each nomination.(5)Every nomination paper shall be presented by the candidate or his proposer or seconder in person to the Election Officer on the appointed date, time and place during the hours specified in the notice.(6)The Election Officer shall, at the appointed time, date and place, receive nomination papers and after the time for receipt of nomination papers is over, shall scrutinise them and read out the names of the candidates whose nominations have been receipted and found to be in order.(7)If no nomination paper is filed or all the nomination papers filed are rejected, a notice for fresh nomination shall be issued under Rule 49 within fifteen days from the date on which the nomination papers were filed or were rejected under Sub-rule (6).(8)If no nomination is filed or all the nominations filed are rejected for the second time, the Election Officer shall forthwith report the matter to the Commissioner and then proceed ahead to complete the election of the Vice-President.
