Section 8 in Karnataka Ayurvedic and Unani Practitioners' Registration and Medical Practitioners' Miscellaneous Provisions Rules, 1964
8. Scrutiny of nominations.
(1)On the date fixed for scrutiny of nominations under rule 4, the candidate and one proposer and one seconder of such candidate shall be entitled to be present at the time of scrutiny of the nominations and the Returning Officer shall give them reasonable facilities for examining the nomination papers of all candidates which have been delivered within the time and in the manner laid down in rule 6.(2)The Returning Officer shall then examine the nomination papers and decide all objections which may be made to any of them.(3)The Returning Officer may, either on such objection or on his own motion, and after such summary enquiry,(a)that the proposer or the seconder is not qualified to subscribe a nomination paper; or(b)that the signature is not genuine or has been obtained by fraud; or(c)that the nomination paper has not been duly completed and the defect or irregularity is of substantial character; or(d)that the proposer or seconder has subscribed, whether as proposer or seconder any other nomination paper received earlier by the Returning Officer at the same election.(4)The Returning Officer shall hold the scrutiny on the date appointed in this behalf under rule 4 and shall not allow any adjournment of the proceedings except when such proceedings are interrupted or obstructed by open violence or causes beyond his control.(5)The Returning Officer shall endorse on each nomination paper his decision either accepting or rejecting it and if the nomination paper is rejected, he shall record in writing a brief statement of his reasons for rejecting it.
