Section 33(2) in The M.P. Krishi Upaj Mandi (Mandi Samiti Ka Nirvachan) Rules, 1997
(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 of his own motion, after such summary enquiry, if any, as he thinks necessary, reject any nomination paper on any of following grounds, that is to say-(a)that the candidate is disqualified for being elected to fill the seat by or under the Act;(b)that the proposer is disqualified from subscribing a nomination paper;(c)that there has been a failure to comply with any of the provisions of Rule 29, 30 or 31; and(d)that the signature of the candidate or the proposer on the nomination paper is not genuine.
