Section 15 in Gujarat District Planning Committees Rules, 2016
15. Nomination of candidates.
(1)Every nomination paper presented under rule 16 shall be in Form II:Provided that incomplete or defective nomination paper or incomplete declaration in a nomination paper shall be deemed to be a defect of substantial character.(2)A person shall be entitled to file his nomination as a candidate for election if he is qualified to be chosen to fill that seat under the provisions of Act and his name is entered in the final list of voter.(3)The nomination paper shall be supplied by the Returning Officer to any voter on demand.
