Particulars of the seconders and their signatures
| SI. No. | Full name | Whether elected member of the house of the People/Council of States/Legislative Assembly | State/Union territory (in the case of member elected to the House of the People or Council of States from a Union territory) in/ from which elected | Signature | Date |
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| *etc. |
*[There should be at least fifty electors as seconders.]1
I assent to this nomination.
.....................
Signature of candidate
Date....................
(To be filled by the Returning Officer)
Serial Number of nomination paper..............
This nomination paper was delivered to me at my office at............(hour) on..........(date) by the candidate/proposer.........(name)/seconder............(name) with enclosures as indicated below purporting to be-
(1)
(2)
Date...............
.........................
Returning Officer.
[Decision of the Returning Officer (if any) under sub-section (4) of section 5B
I have rejected this nomination paper under sub-section (4) of section 5B of the Presidential and Vice-Presidential Elections Act, 1952 for the reasons given below-
Date.............
.........................
Returning Officer]
Decision of the Returning Officer accepting or rejecting the nomination paper
I have examined this nomination paper in accordance with section 5E of the Presidential and Vice-Presidential Elections Act, 1952 and decide as follows:-
Date................
.........................
Returning Officer
(Perforation)................
Receipt for Nomination Paper and Notice of Scrutiny
(To be handed over to the person presenting the nomination paper)
Serial Number of the nomination paper...........
The nomination paper of...............(name), a candidate for election to the office of the President of India, was delivered to me at my office at.............(hour) on..........
..........(date) by the candidate/proposer..............(name)/seconder...........(name).
All nomination papers, other than those rejected under sub-section (4) of section 5B of the Presidential and Vice-Presidential Elections Act, 1952, will be taken up for scrutiny at.............(hour) on...........(date) at...........(place).
[2. The nomination paper of this candidate has been rejected by me under sub-section (4) of section 5B of the Presidential and Vice-Presidential Elections Act, 1952 for the reasons given below:-]
Date.............
......................
Returning Officer
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