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[Cites 0, Cited by 0] [Section 22] [Entire Act]

State of Assam - Subsection

Section 22(2) in Assam Panchayat (Constitution) Rules, 1995

(2)The Officer as may be authorised under sub-rule (1), shall not be below the Gazetted rank and shall be appointed with prior approval of the State Election Commission. Such Officer shall-
(a)examine the nomination papers on the date, time and place notified for the purpose under the Rule;
(b)give the candidate or his proposer reasonable opportunity to examine the nomination paper and shall decide on the spot, the objections, if there be any, by summary enquiry. He may either on his own initiative or an objection raised, reject any nomination on any of the following grounds-
(i)that the candidate is not qualified under the provisions of the act;
(ii)that he is disqualified from being chosen to fill the office or that he is disqualified since requisite amount of security deposit has not been paid;
(iii)that there has been failure to comply with any of the provisions of these Rules; and
(iv)that the signature or thumb impression of the candidate or the proposer is not genuine:
For candidate other than Scheduled Castes orScheduled Tribes   For candidate belonging to Scheduled Castes/Scheduled Tribes
Provided that nothing in sub-clauses (iii) and (iv) above shall be deemed to authorise the rejection of the nomination paper of any candidate on the ground of irregularity in respect of a nomination paper, if the candidate has duly nominated by means of other nomination paper in respect of which no irregularity has been committed.