(2)The returning officer shall examine the nomination papers and shall decided on all objections, which may be made at the time of filing nomination papers against any nomination, and may, either on such objection or on his own motion and after such summary, as he may think necessary to be made, reject any nomination, on any of the following grounds, namely:-(a)that the candidate is ineligible for election as a member of that particular category of the Board; or(b)that the candidate incurred any of the disqualifications specified in section 16 or under these rules; or(c)that the name of the candidates is not entered in the electoral rolls; or(d)that the candidate has failed to comply with any of the provisions of rule 13; or(e)that the signature/thumb impression of the candidate in the nomination paper is not genuine:Provided that the nomination of a candidate shall not be rejected merely on the ground of an incorrect description of his name or of any other particulars relating to the candidate as entered in the electoral roll, if the identity of the candidate is otherwise established beyond reasonable doubt.
