Section 15 in Tamil Nadu Local Bodies (Election of Members to the District Planning Committee) Rules, 1999
15. Scrutiny of nomination.
(1)On the date and hour notified, the Returning Officer shall take up the scrutiny of nominations segment-wise at such place fixed for scrutiny. The candidate and his proposer shall be allowed to attend the office at the time of such scrutiny. The Returning Officer shall give them all reasonable facilities for perusal of the nomination papers of all the candidates which have been entered in the list of nominations in Form-6.(2)If any candidate or his proposer objects to any nomination, he shall do so in writing.(3)The Returning Officer shall, then, examine the nomination papers and decide section-wise of each segment all objections which may be raised to any nomination and may either on such objection or on his own motion after such enquiry as he thinks necessary reject any nomination on any one of the grounds, -(a)that there has been a failure to comply with any of the provisions in these rules; or(b)that the signature of the candidate or the proposer on the nomination paper is not genuine.(4)The Returning Officer shall not reject any nomination paper on the ground of any defect which is not of a substantial character.(5)The Returning Officer shall, endorse on each nomination paper, his decision accepting or rejecting the same. If the nomination paper is rejected, he shall record in writing a brief statement of the reasons for such rejection and furnish a copy of the same to the candidate concerned, if any application in this behalf has been made to him.(6)Immediately after the scrutiny of all the nomination papers, the Returning Officer shall prepare a list of validly nominated candidates in Form-7 and publish a copy thereof in the notice-board of his office. The list of validly nominated candidates shall be drawn up in the order of Tamil alphabet.
