Section 48(1) in Industrial Disputes (Punjab) Rules, 1958
(1)On the day following the last day fixed for filing nomination papers, the nomination papers shall be scrutinised [by the officer specified by the employer under sub-rule (1) of rule 46] [Substituted by Punjab Government Notification No. GSR 40/C.A. 14/47/Section 38/Amd. (5)/75, dated 21st March, 1975.] in the presence of the candidates and the attesting persons and those which are not valid shall be rejected.
