Section 30A(6) in The Orissa Co-operative Societies Rules, 1965
(6)(a)The Election Officer, who receives the nomination papers shall maintain a register in which all nomination papers shall be entered strictly chronologically as soon as they are received and acknowledged, the receipt thereof if demanded. No nomination paper shall be entertained after the specified date and time. The register will show ;(i)Name of the candidate;(ii)Name of the proposer;(iii)Name of the seconder;(iv)Date and time of receipt of nomination paper;(v)Signature of Election Officer.(b)At the expiry of the time specified for the receipt of the nomination paper, the Election Officer shall draw up a horizontal line under the last nomination paper, received for the constituency or otherwise in the Register and write underneath "Nomination Closed" and fix his signature with date and time. No nomination papers shall be accepted after nomination has been closed.(c)The Election officer shall give all reasonable facilities to the contesting candidate to examine all the nomination papers and raise any objection regarding the validity of any candidate's nomination within 3 days of the date fixed for filing of nomination papers and furnish proof therefor.(d)At the time of scrutiny the Election Officer shall endorse his decision of acceptance or rejection on the nomination paper and the symbol proposed by the candidate in accordance with the provisions of the Orissa Co-operative Societies Act, Rules and Bye-Laws of the Society, and in case of rejection he shall record in writing the reason for such rejection. The Election Officer is the final authority as regards approval of the symbol or imposition of any other symbol which is binding on candidate concerned.
