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[Cites 0, Cited by 0] [Section 76] [Entire Act]

State of Odisha - Subsection

Section 76(e) in The Orissa Grama Panchayats Election Rules, 1965

(e)After expiry of the time allotted for receiving nomination papers, the Presiding Officer shall proceed to scrutinise the nomination papers. Scrutiny shall be made only with a view to check if nomination is duly proposed and seconded and also accepted by the candidate. It shall be open to the Presiding Officer to get omissions rectified then and there. No objections on any other ground whatsoever shall be entertained in respect of nominations;