Section 11 in The Jammu and Kashmir Panchayati Raj Rules, 1996
11. Rejection of nomination papers.
(1)The Returning Officer may reject any nomination paper on any one or more of the following grounds :-(i)that the candidate has not correctly filled in the particulars required in Form 1 ; or(ii)that the candidate is not eligible for being a member of a Panchayat Halqa under any provision of the Act ; or(iii)[ that the candidate has not deposited the security deposit as presented under Rule 9A :] [Inserted vide SRO 262 dated 12-7-1999.]Provided that the Returning Officer may permit any misnomer or inaccurate description or clerical or technical or printing error to be corrected and anywhere necessary direct that any such misnomer or inaccurate description or clerical or technical or printing error in the electoral roll or in the nomination paper shall be overlooked.(2)If any nomination paper is rejected under sub-rule (1) after hearing any objections made by a person or persons the ReturnIng Officer shall record reasons for rejecting the nomination papers.
