Section 21(2) in The Goa Agricultural Produce Marketing (Development and Regulation) Rules, 2010
(2)The Returning Officer shall then examine the nomination papers and shall decide all objections made to any nomination, and may, either on such objection or on his own motion, after conducting a summary inquiry, if any, as he thinks necessary, reject any nomination on any of the following grounds:-(a)That the candidate is disqualified for being chosen as or for being a member of the Marketing Board;(b)That the proposer is disqualified from subscribing a nomination paper;(c)That there has been a failure to comply with any of the provisions under rule 16 or rule 19;(d)That the signature of the candidate or the proposer on the nomination paper is not genuine.
