Page 109 - Atlas 2024 - (14-02-2025)

ELECTION COMMISSION OF INDIA

Total Candidate Nominations

Legal Provisions / Guidelines ii) Ten (10) electors of the constituency, as proposers, if the candidate has
l As per section 32 of the Representation of the People Act 1951, any been set up by a registered un-recognized political party or if he is an
person may be nominated as a candidate for election to ll a seat if s/he independent candidate
is quali ed to be chosen to ll that seat under the provisions of the l Under section 34 of the RP Act 1951, every candidate for election to a
Constitution and this Act or under the provision of the Government of Parliamentary Constituency has to deposit an amount of Rs 25000/- as
Union Territories Act 1963. The detailed procedure for calling for security deposit with the Returning Officer in cash or in Reserve Bank or a
nomination of candidates is given in Part V Chapter I of the RP Act Government Treasury. For election to the Legislative Assembly or
1951.The process of nomination starts from the date of noti cation issued Legislative Council, this amount is Rs.10000/-. For candidates belonging
under section 12 to 16 (as applicable) under Part III of this Act. to SC/ ST the deposit amount is Rs 12500/- and 5000/- respectively. A

l Nomination papers are led by the candidate himself/ herself or by his/ candidate can le a maximum of four nomination papers.
her proposer on or before the last date of ling of nominations between
11.00am to 03.00pm before the Returning Officer at the place speci ed in T35.1 Total Nominations Filed [2024]
the noti cation. The nomination paper in the prescribed form is signed by Range of Total Nominations Number of PCs
the candidate and proposed by an elector of the Constituency in case of
candidates sponsored by recognized National or State Party. However, in 1-5 9
the case of independent candidates or a candidate of unrecognized 6-10 65
Political Party, ten electors of the constituency are required to subscribe 11-15 116
to the nomination paper as proposers. 16-20 88
21-30 137
l Under section 33 of the Representation of the People Act, 1951, the
nomination of a candidate at election to the House of the People or a 31-40 75
State Legislative Assembly shall be required to be subscribed by- 41-50 31
51-60 15
I) One elector of the constituency, as proposer, if the candidate has been
set up either by a recognized National party or by a recognized State 61-70 4
party in the State or States in which it is recognized as State party (see Above 70 3
Part-I of Forms 2A and 2B)
T35.3 Nominations Filed [1977]
T35.2 Nominations Filed [1951-52] State / UT Nominations Filed
State / UT Nominations Filed Andaman & Nicobar Islands 8
Andhra Pradesh 293
Assam 46
Arunachal Pradesh 4
Bihar 263
Assam 51
Bombay 223
Bihar 524
Madhya Pradesh 196 Chandigarh 21
Madras 441 Dadra & Nagar Haveli 5
Odisha 78 Goa,Daman and Diu 24
Punjab 172 Gujarat 202
Haryana 106
Uttar Pradesh 575
Himachal Pradesh 25
West Bengal 198
Jammu & Kashmir 62
Hyderabad 92
Karnataka 219
Madhya Bharat 69 Kerala 105
Mysore 50 Lakshadweep 3
Patiala and East Punjab States Union 53 Madhya Pradesh 310
Rajasthan 136 Maharashtra 446
Manipur 13
Saurashtra 24
Meghalaya 13
Travancore-Cochin 59
Mizoram 4
Ajmer 11
Nagaland 4
Bhopal 11 NCT of Delhi 73
Bilaspur 4 Odisha 77
Coorg 3 Puducherry 6
Delhi 31 Punjab 167
Rajasthan 216
Himachal Pradesh 13
Sikkim 8
Kutch 8
Tamil Nadu 407
Manipur 18
Tripura 11
Tripura 13 Uttar Pradesh 757
Vindhya Pradesh 46 West Bengal 228
Total Nominations Filed 2833 Total Nominations led 4392

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