Section 18(1) in Gujarat District Planning Committees Rules, 2016
(1)On the date fixed for scrutiny of nomination papers under rule 17, the candidates, their election agents, one proposer of each candidate and one other person duly authorised in writing by each candidate may attend at the time and place appointed in this behalf and the Returning Officer shall give them reasonable facilities for examining the nomination papers of all candidates which have been delivered under rule 16.
