Section 43(4) in The Bihar Municipal Election Rules, 2007
(4)On the presentation of a nomination paper, the Returning Officer shall satisfy himself that the names and electoral roll numbers of the candidate and his proposer and seconder as entered in the nomination paper are the same as those entered in the electoral roll:Provided that the Returning Officer may-(a)permit any clerical error in the nomination paper in regard to said names or number to be corrected in order to bring them into conformity with the corresponding entries in the electoral rolls; and(b)where necessary, direct that any clerical or printing error in the said entries shall be overlooked.
