Section 6(7) in The Orissa Medical Registration Rules, 1965
(7)The Returning officer shall examine each nomination paper and shall record thereon his decision accepting or rejecting the same, and, if a nomination paper is rejected, shall state in brief, his reason for such rejection, e.g., that it does not comply with the requirements of any particular rule or the provision of any section of the Act, or that it has reached after the last date and time fixed for the receipt of nominations.
