Section 18 in Kerala Recognition of Trade Unions Rules, 2011
18. Scrutiny of Nominations.
(1)All nomination papers received in the office of the Returning Officer, shall be scrutinized by him.(2)The Returning Officer shall examine the nomination papers and take decision on the objections which may be made at the time of scrutiny of nomination and he may either on receipt of such objections, or on his own motion, after such summary enquiry, if any, as he thinks necessary, reject any nomination, on any of the following ground's, namely:-(i)the Trade Union is ineligible for election under the provisions of the Act.(ii)the proposer or the seconder is a person whose name is not enrolled in the electoral roll.(3)The decision of the Returning Officer, shall, in each case, he recorded on the nomination paper and such decision shall be final.
