The Presidential and Vice-Presidential Elections Rules, 1974
FORM 3
(See rule 4)
NOMINATION PAPER ELECTION TO THE OFFICE OF THE VICE-PRESIDENT OF INDIA
We, the undersigned Members of the electoral college referred to in article 66 of the Constitution being Members of Parliament hereby nominate .......................... (full name and address of candidate) as a candidate for election to the office of the Vice-President of India.
We have verified, and do hereby declare, that the said candidate has completed the age of 35 years and is registered in the electoral roll for the Parliamentary constituency of ................... in the State of.....................
A certified copy of the entry in that electoral roll relating to the said candidate is attached. We furnish our full particulars as indicated hereunder and append our signatures below in token of subscribing to this nomination.
Particulars of the proposers and their signatures
| Sl. No. | Full name | Whether member of the House of the People/Council of States | State/Union territory from which elected | Signature | Date |
| 1 | 2 | 3 | 4 | 5 | 6 |
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| 3. | |||||
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| 5. | |||||
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| 7. | |||||
| 8. | |||||
| 9. | |||||
| 10. | |||||
| *etc. |
*There should be at least five electors as proposers.
Particulars of the seconders and their signatures
| Sl. No. | Full name | Whether member of the House of the People/Council of States | State/Union territory from which elected | Signature | Date |
| 1 | 2 | 3 | 4 | 5 | 6 |
| 1. | |||||
| 2. | |||||
| 3. | |||||
| 4. | |||||
| 5. | |||||
| 6. | |||||
| 7. | |||||
| 8. | |||||
| 9. | |||||
| 10. | |||||
| *etc. |
*There should be at least five electors as seconders.
I assent to this nomination.
Signature of candidate
Date...................,
(To be fitted by the Returning Officer)
Serial Number of nomination paper ...................
This nomination was delivered to me at my office at...................... (hour) on........................ (date) by the candidate/proposer..................... (name)/seconder.................... (name) with en closures as indicated below purporting to be-
(1)
(2)
| Date..................... | Returning Officer |
[Decision of the* Returning Officer (if any) under subsection (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 of .................... (name), a candidate for election to the office of the Vice-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 |
[ ] Score out if not applicable.
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