Section 13(10) in Tamil Nadu Street Vendors (Protection of Livelihood and Regulation of Street Vending) Rules, 2015
(10)(a)On the day following the date fixed for the receipt of nomination papers, the returning officer shall take up the scrutiny of the nomination papers.(b)The returning officer shall examine the nomination papers and decide objections, which may be made by any person in respect of any nomination and may, either on such objection, or on his own motion and after such summary inquiry, if any, as the returning officer thinks necessary, reject any nomination:Provided that the nomination of a candidate shall not be rejected merely on the ground of an incorrect description of his name or the name of his proposer or seconder, or any other particulars relating to the candidate or his proposer or seconder, as entered in the list of street vendors referred to in sub-rule (5), if the identity of the candidate, the proposer or seconder, as the case may be, is established beyond reasonable doubt.(c)The returning officer shall give all reasonable facilities to the contesting candidates or the proposer or seconder, as the case may be, to examine all the nomination papers and to satisfy themselves that the inclusion of the name of the contesting candidate is valid.(d)The returning officer shall endorse on each nomination paper his decision, accepting or rejecting the same, as the case may be. If the nomination paper is rejected, he shall record in writing, a brief statement of his reasons for such rejection.(e)The returning officer shall not allow any adjournment of the proceedings except when such proceedings are interrupted or obstructed by riots or affray or by causes beyond his control.
