- The Returning Officer shall examine the nomination papers and shall decide all objections which may be made before him to any nomination and may, either on such objections or on his own motion, after such summary enquiry, if any, as he thinks necessary, refuse any nomination for any of the following reasons, namely:-(a)that the candidate or his proposer or his seconder is not an elector;(b)that there has been any failure to comply with the provisions of the Act or the Rules made thereunder relating to elections to the Council;(c)that the signature of the candidate or his proposer or his seconder is not genuine or has been obtained by fraud coercion or under influence;(d)that the candidate is disqualified or is not qualified under the Act or these rules for election.
