Section 17(2) in The M.P. Farmers' Organisation Election Rules, 1999
(2)The Election Officer shall then examine the nomination papers and shall decide on all the objections which may be made to any nomination and may either on such objection or on his own motion after summary enquiry as he thinks necessary, reject any nomination on any of the following grounds, namely :-(a)that the candidate is disqualified for election as Member or President of Water Users' Association, Distributory Committee and Chairperson of Project Committee as the case may be, under Section 14 of the Act; or(b)that the name of the candidate or of his proposer or both is or are not registered in the voters' list; or(c)that the candidate or his proposer has failed to comply with any of the provisions of Rule 13 or 15; or(d)that the signature or the thumb impression of the candidate or the proposer in the nomination paper is not genuine :Provided that the Election Officer shall not reject any nomination paper on the ground of mere clerical or printing error or any defect which is not of a substantial character.
