Section 6(1) in The Board and Court of Examiners of Homoeopathic and Biochemic Systems of Medicine (Election) Rules, 1961
(1)The nomination papers received by the Returning Officer at or before the time fixed under clause (a) of sub-rule (2) of rule 4 shall be scrutinized by the Returning Officer on the day, at the time and at the place appointed by the Returning Officer under clause (b) of sub-rule (2) of rule 4. A candidate or his representative duly authorised by him may be present at the time of scrutiny of nomination papers. The Returning Officer shall give reasonable facilities to all the candidates or their authorised representatives or to both to examine nomination papers which have been delivered to the Returning Officer within the time fixed under clause (a) of sub-rule (2) of rule 4.
