Section 52(8)(d) in Tamil Nadu Co-operative Societies Rules, 1988

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State of Tamilnadu - Subsection

Section 52(8)(d) in Tamil Nadu Co-operative Societies Rules, 1988

(d)On the date and time fixed in the election notice for the scrutiny of nomination papers, the Electoral Officer shall decide in writing the objections, if any, which may be made to any nomination and may, either on such objection or on his own motion, after making such summary enquiry, as he considers necessary, reject any nomination on any of the following grounds:-

(i)that on the date fixed for filing of nomination papers, the candidate either was not qualified or was disqualified for being elected to fill the vacancy under any of the provisions of the Act or the Rules; or

(ii)that there has been a failure to comply with any of the provisions in clause(a) or clause (aa) or this rule; or

(iii)that the signature of the candidate or the proposer or seconder on the nomination paper is not genuine; or

(iv)that where the election is solely for a seat or for sea Is reserved for Scheduled Castes and Scheduled Tribes or Women, the candidate does not belong to such reserved category:

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State of Tamilnadu - Subsection

Section 52(8)(d) in Tamil Nadu Co-operative Societies Rules, 1988