Section 41(2) in The Bihar Panchayat Election Rules, 2006
(2)The Returning Officer shall examine the nomination papers and may reject them on the following grounds :-(a)If the candidate is disqualified for being elected to any post by or [under the Act] [The word as 'Ordinance' has been Subs, by Rule 6 of the Amdt. Rules 2007 As 'Act'. Published in Bihar Gazette (Extra-ordinary) dated 4.12.2007.];(b)If the proposer is not qualified for subscribing to the nomination paper;(c)If the provisions of Rules 38, 39 or 40 have not been complied with;(d)if the nomination paper does not bear the signature of the candidate or his proposer or the signatures are not genuine;(e)The nomination paper has been filed by the candidate for a post which is reserved for women/Scheduled Castes/Scheduled Tribes/Backward Classes and the candidate does not belong to such category.(f)if the papers mentioned in Rule 39(1)(f) have not been enclosed with the nomination paper.
