(1)On the date and at the time and place appointed by the Returning Officer under rule 26 for the scrutiny of nomination papers, every candidate and his proposer and seconder may attend, and the Returning Officer shall allow them to examine the nomination papers of all candidates which have been received by him and on which he has noted the result of his examination under rule 14.(2)The Returning Officer shall decide all objections to his decision as well as all questions which may be raised as to the validity of any nomination, and his decision on any such question shall, subject to the provisions of rules 28 and 29. be final.N.B.-For contingencies that necessitate the declaration of candidates as elected immediately after the scrutiny of nominations see rule 19(1).
