Section 11(1) in The Sikh Gurdwaras Committee Election Rules, 1959
(1)On the date fixed for the scrutiny of nominations under the provisions of rule 4, after facilities have been given for the examination of nomination papers under the provisions of rule 10, and if necessary on the next following day, the returning officer or, if the returning officer is the General Assistant or General Assistant I, any other officer not below the rank of Tehsildar appointed by the returning officer in this behalf, shall examine the nomination papers of all candidates whose names are included in the list of candidates posted under the provisions of rule 9, and shall decide all objections made to any nomination, and may, either on such objections or of his own motion, after such summary enquiry, if any, as he may deem necessary, reject any nomination on any of the following grounds :(a)that the candidate is ineligible for election under the provisions of section 90 of the Act;(b)that a proposer was not qualified to subscribe the nomination paper under the provisions of rule 7;(c)that there has been any failure to comply with any of the provisions of rule 7, or rule 8;(d)that the candidate or his proposer is not identical with the person whose number on the roll is given in the nomination paper as the number of such candidate or proposer, as the case may be;(e)that the signature of the candidate or his proposer is not genuine or has been obtained by force or fraud;Provided that -(i)nothing contained in clause (a) of this sub-rule shall be deemed to authorize the rejection of the nomination of any candidate on the ground that he is ineligible for election owing to his being a patit;(ii)nothing contained in clause (b), (c), (d) or (e) of this sub-rule shall be deemed to authorise the rejection of the nomination of any candidate on the ground of any irregularity in respect of a nomination paper if the candidate has been duly nominated by means of another nomination paper in respect of which no irregularity has been committed.
