Section 10(2) in Andhra Pradesh Municipal Councils/Nagar Panchayats (Direct Election of Chairperson) Rules, 1986
(2)The Election Officer shall then examine the nomination papers and shall decide all objections which may be made in application or on his own motion after such summary inquiry, if necessary, and reject any nomination on any of the following grounds--(i)that the candidate is ineligible for election under *[Sections 13, 13-A, 13-B, 14, 15, 19 and 23 of the Act;](ii)that the proposer is a person whose name is not registered on the electoral roll;(iii)that there has been a failure on the candidate or his proposer to comply with any of the provisions of Rule 6 or Rule 8;(iv)that in the case the office of Chairperson is solely reserved for any community or communities or for. Women, the candidate does not belong to the community or any of those communities or is not woman as the case may be:Provided that the nomination of a candidate shall not be rejected merely on the ground of any incorrect description of his name or of the name of his proposer or any of the other particulars relating to the candidate or his proposer as entered on the electoral roll, if the identity of candidate or proposer as the case may be, is established beyond reasonable doubt;Provided further that the Election Officer shall not reject any nomination paper on the ground of any defect which is not of a substantial character.
