Section 32 in The M.P. Krishi Upaj Mandi (Mandi Samiti Ka Nirvachan) Rules, 1997
32. Notice of Nomination and Time and Place for Scrutiny.
(1)On presentation of nomination papers under sub-rule (1) of Rule 30 the Returning Officer shall satisfy himself that the serial number and the name of the candidate and his proposer as entered in the nomination paper are the same as those entered in the voters list :Provided that the Returning Officer shall permit any misnomer or inaccurate description or clerical or technical error to be corrected and where necessary, shall over look any such misnomer or inaccurate description or clerical or technical error in the nomination paper.(2)The Returning Officer shall inform to the person or persons for delivering the nomination paper and shall enter on the nomination paper its serial number and shall sign thereon a certificate stating the date on which and the hour at which the nomination paper has been delivered to him and give the receipt and shall, as soon as may be thereafter, cause to be affixed on the notice board of concerned Mandi Office and concerned Janpad Panchayat, a notice of nomination containing description similar to those contained in the nomination paper, both of the candidate and of the proposer.
