Section 41(2) in Himachal Pradesh Municipal Election Rules, 2015
(2)The Returning Officer shall examine the nomination papers and decide all objections which may be made to any nomination and may, either on such objection or on his own motion after such summary inquiry, if any, as he thinks necessary, reject any nomination on any of the following grounds, namely :-(a)that on the date fixed for the scrutiny of nomination, the candidate either is not qualified or is disqualified for being chosen to fill the office under the provisions of these rules or the Act or any other law for the time being in force; or(b)that there has been a failure to comply with any of the provisions of rule 38 or rule 39 or(c)that the signatures of the candidate or the proposer on the nomination paper are not genuine.
