Section 14(1) in The Orissa Agricultural Produce Markets Rules, 1958
(1)The Collector or the persons authorised by him under Rule 10 shall then examine the nomination papers and shall decide all objections which may be made at the time to any nomination and may, either on such objection or on his own motion after such summary enquiry, if any, as he thinks necessary, reject any nomination on any of the following grounds :(a)that the candidate, the proposer or the seconder is a person whose name is not registered on the list of voters; or(b)that the nomination has not been made in the manner prescribed under these rules.
