Section 10 in The Bar Council of Bihar Election Rules, 1968
10. Doubt as to validity of proposals.
- On the date fixed for the scrutiny of nomination under Rule 7 above, the Returning Officer shall examine the nomination and on an objection by a candidate or on his own motion after such summary enquiry, if any, as he may deem necessary reject the nomination on the following grounds;(a)That the nomination papers did not comply with the requirement of these rules.(b)That the signature of the candidate or the proposer or seconder on the nomination paper is not genuine.The candidate and/or their agent shall be entitled to be present at the time of scrutiny and to make submission.No Nomination Paper shall be rejected except for defect of substantial nature and the Returning Officer may allow any defect to be rectified.
