Section 108J in Jammu and Kashmir Panchayati Raj Rules, 1996
108J. Rejection of Nomination Papers.
(1)The Returning Officer may reject any nomination paper in any of the following grounds : -(i)that the candidate has not correctly filled in the particulars required in the prescribed form;(ii)that the candidate for his election suffers from any disqualification which debars him for being chosen as member of Panchayat Halqa under any provisions of the Act; and(iii)that the candidate has not deposited the security deposit as prescribed under sub-rule (3) of rule 108-H :Provided that Returning Officer may : -(a)permit any clerical error in the nomination papers in regard to the names and numbers to be corrected in order to bring them in conformity with the corresponding entries in the electoral rolls; and(b)wherever necessary, direct that any clerical or printing error in the said entries shall be overlooked.(2)If any nomination paper is rejected after hearing objections made by any person or persons, the Returning Officer shall record reasons for rejecting the nomination papers.(3)Any person aggrieved by an order passed under this rule may appeal to the Election Authority with 07 days of the receipt and decision on such appeal shall be final. Election Authority shall forthwith communicate his decision to the Returning Officer.
