Section 6 in Bihar Development of Ayurvedic and Unani Systems of Medicine Act, 1951
6.
(i)Each nomination paper shall be subscribed by two electors as proposer and seconder but no elector shall subscribe more nomination papers than there are vacancies in the seats allotted to his electorate. The signature of the proposer and seconder shall be attested by the attesting officer. The nomination paper shall be delivered to the Returning Officer or sent by him by registered post:Provided that if more than the prescribed number of nomination papers be subscribed by the same elector, the prescribed number of nomination papers first received by the Returning Officer shall if otherwise in order, be held to be valid and if more than the prescribed number of nomination papers signed by the same elector be received simultaneously by the Returning Officer, all such nomination papers shall be held to be invalid.(ii)On receipt of each nomination paper, the Returning Officer shall forthwith endorse thereon the date and hour of receipt.(iii)Any nomination paper which is not received by the Returning Officer before the date and time appointed therein shall be rejected.
