Section 35(2) in The M.P. Panchayat Nirvachan Niyam, 1995
(2)The Returning Officer shall then examine the nomination papers and shall decide all objections which may be made to any nomination and may either on such objections or his own motion, after such summary inquiry, if any, as he thinks necessary, reject any nomination paper on any of the following grounds, that is to say-(a)that the candidate is disqualified for being elected to fill the scat by or under the Act;(b)that the proposer is disqualified from subscribing a nomination paper;(c)[ that the provisions of Rule 31, 31-A, 32 or 33 have not been complied with.] [Substituted by Notification No. F-1-3-2004-XXII-P-2, dated 20-9-2004. Prior to substitution it was as under: '(c) that there has been a failure to comply with any of the provisions of Rule 31, 32 or 33'.](d)that the signature of the candidate or the proposer on the nomination paper is not genuine.
