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State of Uttar Pradesh - Section

Section 11 in U.P. Kshettra Panchayats (Formation of Committees) Rules, 1962

11. Scrutiny of nominations.

- Immediately after the time for making nominations is over, the Pramukh shall forthwith scrutinise the nominations received within the prescribed time and may reject those in which any name other than that of a member of the [Kshettra Panchayat] [Substituted by U. P. Act No. 9 of 1994.] has been proposed or the candidate proposed has already been declared elected under clause (i) of sub-section (1) of Section 88.