Section 45 in The Bihar Municipal Election Rules, 2007
45. Candidate to be given facilities to examine nomination papers.
- On the date appointed for the scrutiny of nomination under Rule 44, the candidate, one proposer and one seconder of each candidate, and one election agent of each candidate, but no other person, may attend at such time and place as the Returning Officer may appoint and the Returning Officer shall give them all reasonable facilities for examining the nomination papers of all candidates which have been delivered within the time.
