Section 29(5) in Tamil Nadu Panchayats (Elections) Rules, 1995
(5)The Returning Officer shall not reject any nomination paper on the ground of any defect which is not of a substantial character.Explanation. - For the purpose of this sub-rule, failure to complete or any defect in completing the declaration as to symbols in a nomination paper relating to election of Presidents of Village Panchayats or members of Panchayat Union Councils or of District Panchayats shall not be a defect of a substantial character.(5-A) If a person files nomination papers in violation of sub-rule (3) of rule the Returning Officer shall scrutinise the nomination papers and accept the nominations, if they are otherwise in order, subject to the provisions of sub-rule (3) of rule 30.
