(3)The Returning Officer shall examine the nomination papers and all objections which may be made at the time to any nomination and may, either on such objection or on his own motion after such summary inquiry as he thinks necessary, 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;(b)that the candidate incurred any of the disqualifications specified in Section 16 of the Act or these rules;(c)that the name of the candidate is not entered in the electoral rolls;(d)that the candidate has failed to comply with any of the provisions of these rules; 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.
