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[Cites 0, Cited by 0] [Section 136(2)] [Section 136] [Entire Act]

State of Mizoram - Subsection

Section 136(2)(a) in The Mizoram Autonomous District Council (Constitution and Conduct of Business of the District Councils) Rules, 1974

(a)The Returning Officer shall then examine the nomination papers and shall decide all objections which may be made to any notification and may, either on such objection or on his own motion, after such summary inquiry, if any, as he thinks necessary refuse any nomination on any of the following grounds:
(i)that the candidate is not qualified to be elected to fill the seat under the Constitution or any rules made thereunder;
(ii)that a proposer or seconder is disqualified from subscribing a nomination paper under sub-rule (4) of Rule 133;
(iii)that there has been a substantial failure to comply with any of the provisions of Rule 134 or Rule 135;
(iv)that the candidate or any proposer or seconder is not substantially identical with the person whose number or name of such candidate's proposer or seconder;
(v)that the signature of the candidate of any proposer or seconder is not genuine or has been obtained by fraud.